Section 54(1) in Chennai City Municipal Corporation Act, 1919
(1)Whenever it is alleged that any person who has been elected [*] [Omitted the words 'or co-opted' by section 9 of the Tamil Nadu Municipal Corporation Laws (Second Amendment) Act 1990 (Tamil Nadu Act 27 of 1990).] as a councillor [*] [Omitted by Tamil Nadu Act, XXIV of 1958.] 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 and such person does not admit the allegation or whenever any councillor [*] [Omitted by Tamil Nadu Act XXIV of 1958.] is himself in doubt whether or not he has become disqualified for office, such councillors [*] [Omitted by Tamil Nadu Act XXIV of 1958.] or any other councillor [*] [Omitted by Tamil Nadu Act XXIV of 1958.] may, and the commissioner, at the request of the council, or on a direction from the [State Government] [Substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall apply to the Chief Judge of the Small Cause Court.
