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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(1)(h) in Chennai City Municipal Corporation Act, 1919

(h)ceases to reside in the city; [* * *] [Omitted by section 3 of the Madras City Municipal (Amendment) Act, 1941 (Tamil Nadu Act IV of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).]
(hh)[ fails to pay arrears of any kind due by him (otherwise than in a fiduciary capacity) to the corporation, within three months after a bill, notice or direction has been served upon him under this Act, or where in the case of any arrear this Act does not require the service of any bill, notice or direction, within three months after a notice requiring payment of the arrear (which notice it shall be the duty of the commissioner to serve at the earliest possible date) has been duly served upon him by the commissioner; or] [Inserted by Madras City Municipal (Amendment) Act, 1941 (Tamil Nadu Act IV of 1941).]
(i)fails to attend [the meetings of the council for a period of three consecutive months beginning from] [Substituted for the words 'three consecutive meeting of the council after' by Tamil Nadu Act 1 of 2007, dated 22.01.2007.] the date of the commencement of his term of office or of the last meeting, he attended, as the case may be.
(ii)Omitted by section 19 of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).