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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(1)(h) in Tamil Nadu District Municipalities Act, 1920

(h)ceases to reside in the municipality or within two miles thereof; [xxx] [The words 'or' was omitted by section 2(ii)(a) of the Madras District Municipalities and Local Boards (Amendment) Act, 1940 (Madras Act XIV of 1940), re-enacted permanently by section 2 of and the first Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) 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 municipality, within three months after a bill or notice 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 or notice, within three months after a notice requiring payment of the arrear (which notice it shall be the duty of the executive authority to serve at the earliest possible date) has been duly served upon him by the executive authority;] [This clause was inserted by section 2(ii)(b) of the Madras District Municipalities and Local Board (Amendment) Act, 1940 (Madras Act XIV of 1940), re-enacted permanently by section 2 of and the first Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] or