Section 19(4) in Gorkhaland Territorial Administration Act, 2011
(4)Where there is only one elected Member set up by a recognized political party in a Gorkhaland Territorial Administration Sabha, he shall furnish the documents referred to in sub-section (3) in relation to himself:Provided that in the event of any increase in the number of Members of such recognized political party, the provisions of sub-section (3) shall apply as if the first meeting of the Gorkhaland Territorial Administration Sabha was held on the date on which such increase took place.
