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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1)(f) in Punjab Municipal Act, 1911

(f)[ if he has, since his election or co-option, become subject to any disqualification which, if it had existed at the time of his election or co-option, would have rendered him ineligible under any rule; for the time being in force regulating the qualification of candidates for election, or if it appears that he was at the time of his election or co- option, subject to any such disqualification:] [Clause (f) substituted by Punjab Act No. 10 of 1972.]