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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Municipal Corporation Act, 1976

(2)A person who is elected as a Councillor of a Corporation shall not be considered to be an ex officio member, if he is a member of the Punjab Legislative Assembly at the time of his election or becomes such member at any time thereafter and such person shall have all the rights and be subject to all the liabilities of an elected Councillor.