Section 4A in Puducherry Town and Country Planning Act, 1969
4A. [ No disqualification in certain cases. [Inserted by Act No. 3 of 2009 and this Act has come into force w.e.f 13.08.09.]
- No person shall be disqualified for being chosen as, or for being a member of the Legislative Assembly by virtue only of the fact that he is a Chairman or a member of the Board].
