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[Cites 0, Cited by 0] [Section 42A(7)] [Section 42A] [Entire Act]

State of West Bengal - Subsection

Section 42A(7)(c) in The Chandernagore Municipal Corporation Act, 1990

(c)the Councillor referred to in sub-section (5) has joined a recognised political party on the expiry of six months from the date of election, and that such Councillor or Councillors should be declared to be disqualified under sub-section (1) and should be removed from the Corporation.