Section 57(1)(k) in The Madurai City Municipal Corporation Act, 1971

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(1)(k) in The Madurai City Municipal Corporation Act, 1971

(k)fails to attend the meetings of the council for a period of three consecutive months beginning from the date of the commencement of his term of office or of the last meeting he attended, or of his restoration to office as councillor under sub-section (4), as the case may be:

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State of Tamilnadu - Subsection

Section 57(1)(k) in The Madurai City Municipal Corporation Act, 1971