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[Cites 0, Cited by 0] [Section 42A(1)] [Section 42A] [Entire Act]

State of West Bengal - Subsection

Section 42A(1)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)he is an elected Councillor set up by a recognised political party and he has joined a recognised political party on the expiry of six months from the date of election: