Section 53(3) in Chennai City Municipal Corporation Act, 1919
(3)Where a person ceases to be councillor [* * *] [Omitted by section 2(2) of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] under clause (a), [clause (aa)] [Inserted by Tamil Nadu Act 11 of 1978.] or [clause (g)] [Substituted for the word, 'clause (h)' by section 30(ii)(b) of the Tamil Nadu Act X of 1936.] of sub-section (1), he shall be restored to office for such portion of the period for which he was elected [* * *] [Omitted the words 'or co-opted' by section 7 of the Tamil Nadu Municipal Corporation Laws (Second Amendment) Act, 1990 (Tamil Nadu Act 27 of 1990).] as may remain unexpired at the date of such restoration, if and when the [conviction,] [Inserted by Tamil Nadu Act 11 of 1978.] sentence or order is annulled on appeal or revision 280 or the disqualification caused by the [conviction or] [Inserted by Tamil Nadu Act 11 of 1978.] sentence or incurred under section 71 is removed by an order of [the State Election Commission] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] [and any person elected [* * *] [Added by section 30( ii)(c) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] to fill the vacancy in the interim shall on such restoration vacate office.]
