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[Cites 0, Cited by 0] [Section 40A(11)] [Section 40A] [Entire Act]

State of West Bengal - Subsection

Section 40A(11)(b) in The Asansol Municipal Corporation Act, 1990.

(b)admit the petition wholly or in part and declare any member or members of such recognised political party to be disqualified under sub-section (1) for being Councillor or Councillors of the Corporation.