17. [ Removal of disqualification. [[The following sub-section (1) of section 17 was omitted and sub-section (2) of that section was re-numbered as section 17 by section 4 of the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967 (Tamil Nadu Act 3 of 1967) which was deemed to have come into force on the 1st April 1964:-
(1)A member of the Home Guard shall not be disqualified for being chosen as, or for being, a member of the Legislative Assembly or of the Legislative Council by reason only of the fact that he is a member of the Home Guard.]]- Notwithstanding anything to the contrary contained in any other law for the time being in force, a member of the Home Guard shall not be disqualified for being chosen as, or for being, a member of any local authority by reason only of the fact that he is a member of the Home Guard.]
