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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(7)(a) in West Bengal Municipal Act, 1993

(a)one or more Councilors who are the members of such recognized political party have-
(i)voluntarily given up his or their membership of such recognized political party, or
(iA)[ joined another recognized political party, on] [Clause (iA) inserted by West Bengal Act 22 of 2000, w.e.f. 1.9.2000.]
(ii)have exercised the voting right contrary to the manner of voting of the majority of the Councilors set up by such recognized political party in the Municipality, or