Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Tamilnadu - Section

Section 50 in Chennai City Municipal Corporation Act, 1919

50. [ Disqualification of voters. [Substituted by Tamil Nadu Act 32 of 1980.]

- No person who is of unsound mind and declared so by the competent Court shall be qualified to vote and no person who is disqualified under section 71 shall be qualified to vote so long as the disqualification subsists.]