Section 52A in Chennai City Municipal Corporation Act, 1919
52A. [ Disqualification for Mayor, Deputy Mayor and councillor. [Inserted by Tamil Nadu Act 29 of 2002.]
- Notwithstanding anything contained in this Act, no person shall be qualified for being elected as, and for being, a Mayor, Deputy Mayor or councillor if he is a member of the Legislative Assembly or a member of either House of Parliament.]
