Section 50(3) in Tamil Nadu District Municipalities Act, 1920
(3)Where a person ceases to be a councillor under [clause (a) of sub-section (1) or under section 60)] [This expression was substituted for the words and letters 'clause (a) or clause (g)' by section 42(ii)(a) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).], he shall be restored to office for such portion of the period for which he was elected [xxx] [The words 'or appointed' were omitted by section 42(ii)(b) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] as may remain unexpired at the date of such restoration, if and when the sentence or order is annulled on appeal or revision or [the disqualification caused by the sentence or incurred under section 60 is removed by an order of the State Government] [These words and figures were substituted for the words, 'the disqualification caused by the sentence is removed by an order of the State Government' by section 16 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act 10 of 1962).] and any person elected to fill the vacancy in the interim shall on such restoration vacate office.
