(2)[ Notwithstanding anything contained in clause (q) of sub-section (1), a member, who had committed default in filing a statement regarding assets and liabilities within the time limit specified under section 159 on the date on which the Kerala Panchayat Raj (Amendment) Act, 2007 came into force, shall not be deemed to be disqualified, if he files such statement before the concerned authority within 90 days from the date on which the said Act came into force.] [Inserted by Act 11 of 2007.]
