Section 54(2) in Chennai City Municipal Corporation Act, 1919
(2)The said Chief Judge, after making such inquiry as he deems necessary, shall determine whether or not such person is disqualified under [* * *] [Omitted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] section 53 [or section 53-A] [Inserted by section 32(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] and his decision shall be final.
