Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(4) in The Chhattisgarh Municipalities Act, 1961

(4)[ If a person is elected for the Office of President and Councillor, both, he shall have to resign from one of the office within seven days from the date on which he is declared to be elected.] [Inserted by M.P. Act No. 20 of 1998]