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State of Rajasthan - Section

Section 41 in Rajasthan Municipalities Act, 2009

41. Disability of members removed under Section 39.

- A member who has been removed under clause (d) of sub-Section (1) of Section 39 or against whom adverse findings have been recorded under Section 40 shall not be eligible for re-election for a period of six years from the date of the order of his removal or of recording adverse findings as the case may be.