Section 9 in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986
9. Amendment of section 10 of Bombay 59 of 1949.
- In the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), in Section 10, after sub-section (2), the following sub-section shall be added, namely:-"(3) A person who at any time during the term of his office is disqualified under the Gujarat Provisions for Disqualifications of Members of Local Authorities for Defection Act, 1986 (Gujarat of 1986) for being a councillor shall cease to hold office as such councillor."
