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[Cites 0, Cited by 9] [Section 50(1)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(1)(d) in Tamil Nadu District Municipalities Act, 1920

(d)subject to the proviso to [clause (c) of sub-section (2) of section 49] [This expression was substituted for the expression 'section 49 sub-section (2)' by section 42(i)(b) of the Tamil Nadu District Municipalities (Amendment) Act, (Tamil Nadu Act X of 1930)], acquires any interest in any subsisting contract made with, or work being done, for the council except as a shareholder (other than a director), in [a company xxx;] [These words were substituted for the words 'an incorporated company' and the word 'or is employed as paid legal practitioner on behalf of the council or accepts employment as legal practitioner against the council' were omitted by the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]
(dd)[ is employed as paid legal practitioner on behalf of the council or accepts employment as legal practitioner against the council;] [This clause was inserted by section 42(1)(c) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]
(ddd)[ does not belong to Scheduled Caste or Scheduled Tribe, but has been elected from the seat reserved for Scheduled Caste or Scheduled Tribe, as the case maybe;] [Inserted by Tamil Nadu Municipal Laws (7th Amendment) Act, 2008 (Tamil Nadu Act 57 of 2008)]