Section 60(1) in The Madurai City Municipal Corporation Act, 1971
(1)Whenever it is alleged that any person who has been elected or co-opted as a councillor is disqualified under section 57, section 58 section 59 or section 82 and such person does not admit the allegation or wherever any councillor is himself in doubt whether or not he has become so disqualified for office, such councillor or any other councillor may and the Commissioner, at the request of the council or on a direction from the Government, shall apply to the Subordinate Judge having jurisdiction over the City or if no Subordinate Judge has such jurisdiction, to the District Munsif having such jurisdiction.
