Section 50A(2) in Tamil Nadu District Municipalities Act, 1920
(2)If a person sits or votes as a councillor or sits as a representative nominated under clause (a) of sub-section (2) of section 3-C under clause (a) of subsection (3) of section 7, before he has been complied with the requirements of sub-section (1) he shall be liable in respect of each day on which he sits or votes, as the case may be, to a penalty of three hundred rupees to be recovered as arrears of tax under this Act.]
