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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)A person who having held an office under the corporation has been dismissed from such office for corruption or for disloyalty to the State shall be disqualified for election or co-option as a councillor for a period of five years from the date of such dismissal.