Section 52(4) in Chennai City Municipal Corporation Act, 1919
(4)[ No person who is disqualified under section 71, shall be qualified for election [* * *] [Substituted by section 4 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962), which came into force on the 17 th September, 1962.] as a councillor so long as the disqualification subsists.]
