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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(1)(d) in The Himachal Pradesh Municipal Corporation Act, 1994

(d)if he has been convicted of an [electoral offence under Chapter XVII-A of this Act or] [Substutited for the words 'election offence' vide Act No. 23 of 2000.] under any law for the time being in force; or
(dd)[ if he has incurred more expenditure than prescribed under section 17-A or has failed to lodge account under section 17- B within thirty days of the declaration of the result of the election; or] [Clause (dd) added vide Act No. 23 of 2000.]