Section 49(1B) in Tamil Nadu District Municipalities Act, 1920
(1B)[ A person disqualified for being a councillor under clause (ddd) of subsection (1) of section 50 shall be disqualified for election as a councillor for a period of six years from the date of such disqualification.] [Inserted by Tamil Nadu Municipal Laws (7th Amendment) Act, 2008 (Tamil Nadu Act 57 of 2008)]
