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 403(4)] [Section 403] [Entire Act] State of Gujarat - Subsection Section 403(4)(b) in The Gujarat Provincial Municipal Corporations Act, 1949 (b)in which the validity of the election of the same councillor elected to represent the same ward is in question shall be heard together.