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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of West Bengal - Subsection Section 21(2) in West Bengal Municipal Act, 1993 (2)On being declared to be disqualified under sub-section (1), a Councilor shall, subject to the provisions of sub-section (12), stand removed from the Board of Councilors from the date of such declaration.
