Section 11 in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986
11. Amendment of section 11 of Gujarat 34 of 1964.
- In the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964), in Section 11, after sub-section (3), the following sub-scction shall be added, namely:-"(4) A person who at any time during the term of his office is disqualified under the Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 (Gujarat of 1986) for being councillor shall cease to hold office as such councillor."
