Legal Document View

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
[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(1)(c) in Gorkhaland Territorial Administration Act, 2011

(c)the former recognized political party of the Member merges with another recognized political party, and he claims that he and other Members of his former recognized political party-
(i)have become Members of such other recognized political party or of a new recognized political party formed out of merger, as the case may be, or
(ii)have not accepted the merger, and from the time of such merger, he and such other Members constituting not less than one-third of the total number of members set up by the former recognized political party in the Gorkhaland Territorial Administration Sabha, have opted to remain members of the former recognized political party or have formed a new recognized political party.