Section 35(d) in The Chhattisgarh Municipalities Act, 1961
(d)has been adjudged by a competent Court to be of unsound mind; or(dd)[ is less than twenty five years of age, in case of President and is less than twenty one years of age in case of a Councillor;] [Substituted by M.P. Act No. 18 of 1997.]
