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[Cites 0, Cited by 2] [Entire Act]

State of Tamilnadu - Section

Section 56 in The Coimbatore City Municipal Corporation Act, 1981

56. Disqualification of voters.

- No person who is of unsound mind as declared so by the competent Court shall be qualified to vote and no person who is disqualified under section 84 shall be qualified to vote so long as the disqualification subsists.