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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(2)(c) in The Madurai City Municipal Corporation Act, 1971

(c)is for the time being disqualified from voting under the provisions of section 82 or any law relating to corrupt practices and other offences in connection with elections;