Section 51(3) in Tamil Nadu District Municipalities Act, 1920
(3)[ Pending such decision, the [chairman or the councillor] [This sub-section was substituted for the original sub-section by section 43(iii) of the Madras District Municipalities (Amendment) Act, 1930 (Madras Act X of 1930).] shall be entitled to act as if he were not disqualified.][Disputes Regarding Elections] [This heading and section 51A and 51C were inserted by the Tamil Nadu Act 25 of 1994]
