Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Chattisgarh - Subsection Section 34(3) in The Chhattisgarh Municipalities Act, 1961 (3)Any person who ceases to be a President or Councillor shall, if qualified under sub-section (1), be eligible for re-election as such.] [Substituted by M.P. Act No. 18 of 1997.]
