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[Cites 0, Cited by 1] [Section 9(1)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1)(d) in The Delhi Municipal Corporation Act, 1957

(d)[ if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislative Assembly of the National Capital Territory of Delhi; [Substituted by Act 67 of 1993, section 17, for clauses (d) and (e) (w.e.f. 1-10-1993)]