(3)Notwithstanding the provisions as contained in sub-section (2) the following shall also be members in a Municipality:-(i)the members of the House of People and members of the Legislative Assembly representing constituencies which comprise wholly or partly the municipal area.(ii)the members of the Council of States and members of the State Legislative Council registered as electors within the municipal area and members of State Legislative Council elected from the Local Bodies Constituencies of the municipal area.
