Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(a) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 (a)"Councillor" means a councillor of a Municipal Corporation or, as the case may be, a municipality;
