Section 49(2A) in Tamil Nadu District Municipalities Act, 1920
(2A)[ If the Tamil Nadu State Election Commission is satisfied that person-(a)has failed to lodge on account of election expenses within the lime and to the manner required by or under the Act, and(b)has no good reason or jurisdiction for the failure, the Tamil Nadu State Election Commission shall, by order published in the Tamil Nadu Government Gazette declare him to be disqualified for being elected as and for being a chairman or a councillor, as the case may be, and any such person shall be disqualified for a period of three years from the date of the year.]
