Section 26(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)IT on receipt of the notice referred to in sub-section (1) the Councillor Tails to pay within three months, the arrears of any tax specified in the notice, he shall subject to the provision of sub-section (3) of Section 17 cease to be a councillor and his office shall be vacant; and he shall be disqualified for further election or nomination to such office until the arrears due by him are paid and the certificate to that effect is granted to him x x x.
