Section 71 in Chennai City Municipal Corporation Act, 1919
71. [ Order of disqualification. [Substituted for original section 71 by section 40 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- Every person convicted of an offence punishable [under sections 66, 66-A, 66-B, 66-C, 66-D, 66-E, 66-F, 66-G, 66-H, 66-1,66-J, 66-K, 66-L or 66-M or under Chapter IX-A of the Indian Penal Code (Central Act XLV of I860)] shall be disqualified from voting or from being elected in any election to which this Act applies [*] [The words 'or for being co-opted as a councillors' were omitted by section 14 of the Tamil Nadu Municipal Corporation Laws (Second Amend.) Act, 1990 (Tamil Nadu Act 27 of 1990).] or from holding the office of councillor [*] [Omitted by section 2(2) of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] for a period of five years from the date of his conviction [***] [Omitted by section 42(ii) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).].][Requisitioning of Property for Election Purposes] [The heading and sections 71-A to 71-H were inserted by section 11 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962) which came into force on the 17th September 1962.]
