Section 8(1) in Haryana Municipal Corporation Act, 1994
(1)A person shall be disqualified for being chosen as, and [for being a Mayor or member] [Substituted 'for being a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] of the Corporation -(a)if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the state;(b)if he is so disqualified by or under any law made by the Legislature of the State.
