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

State of Tamilnadu - Subsection

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

(a)is sentenced by a criminal court to such punishment and for such offence as is described in sub-section (1) of section 52;
(aa)[ is convicted of an offence punishable under the Protection of Civil Rights Act, 1955 (Central Act XXII of 1955);] [Inserted by Tamil Nadu Act 11 of 1978.]