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[Cites 0, Cited by 0] [Section 51B(1)] [Section 51B] [Entire Act]

State of Tamilnadu - Subsection

Section 51B(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)that on the date of his election a returned candidate was not qualified or was disqualified, to be chosen as [chairman or councillor] [Added by Tamil Nadu Municipal Laws (Third Amendment) Act, 1996 (Tamil Nadu Act 22 of 1996).] under this Act, or