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[Cites 0, Cited by 0] [Section 40A(7)] [Section 40A] [Entire Act]

State of West Bengal - Subsection

Section 40A(7)(a) in The Howrah Municipal Corporation Act, 1980

(a)one or more Councillors who are the members of such recognised political party have -
(i)voluntarily given up his or their membership of such recognised political party, or
(iA)[ joined another recognised political party, or] [Sub-clause (iA) inserted by W.B. Act 6 of 2001.]
(ii)have exercised the voting right contrary to the manner of voting of the majority of the Councillors set up by such recognised political party in the Corporation, or