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[Cites 0, Cited by 0] [Section 40A(1)] [Section 40A] [Entire Act]

State of West Bengal - Subsection

Section 40A(1)(a) in The Asansol Municipal Corporation Act, 1990.

(a)he is an elected Councillor set up by a recognised political party and has-
(i)voluntarily given up his membership of such recognised political party, or
(ii)exercised the voting right contrary to the manner of voting of the majority of the Councillors who are the members of such recognised political party in the Corporation, or