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[Cites 0, Cited by 0] [Section 61A(7)] [Section 61A] [Entire Act]

State of West Bengal - Subsection

Section 61A(7)(a) in The Calcutta Municipal Corporation Act, 1980

(a)one or more Councillors who are the members of such recognised political party have-
(i)voluntarily given up his or their membership of such recognised political party, or
(ii)have exercised the voting right contrary to the manner of voting of the majority of the Councillors set up by such recognised political party in the Corporation, or