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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Greater Bengaluru City Corporation -

Section 83(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(4)A person shall be disqualified for being nominated as a member of theWard Committee or to continue as such member, if under the provisions of theAct, for the time being in force, he would be disqualified for being elected as aCouncillor of a Corporation.