Section 60 in Tamil Nadu District Municipalities Act, 1920
60. [ Disqualification of persons convicted of election offences. [This section was substituted for the original section by section 45 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]
- Every person convicted of an offence punishable [under section 56, 56-A, 56-B, 56-C, 56-D, 56-E 56-F, 56-G, 56-H, 56-1,56-J, 56-K, 56-L or 56-M] or under Chapter IX-A of the Indian Penal Code (Central Act XLV of 1860) shall be disqualified from voting or from being elected in any election to which this Act applies [xxx] [The words 'or from being co-opted as councillor' were inserted by the (Tamil Nadu Act 19 of 31) w.e.f. 18th July 1991 and were subsequently omitted by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994).] or from holding the office of municipal councillor for a period of five years from the date of his conviction [xxx] [The words 'or for such shorter period as the court may, by order determine' were omitted by section 19(ii) of the Tamil Nadu City Municipal Corporation and District Municipalities (Amendment) Act 1962 (Tamil Nadu Act 10 of 1962).].]Requisitioning of Property for Election Purposes
