Section 18A(4) in The Darjeeling Gorkha Hill Council Act, 1988
(4)Where there is only one elected Councillor set up by a recognised political party in a General Council, he shall furnish the documents referred to in sub-section (3) in relation to himself:Provided that in the event of any increase in the number of Councillors of such recognised political party, the provisions of sub-section (3) shall apply as if the first meeting of the General Council was held or this section came into force, as the case may be, on the date on which such increase took place.
