Legal Document View

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
[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Gujarat - Subsection

Section 3A(3)(i) in The Gujarat Provincial Municipal Corporations Act, 1949

(i)[ in a case falling under clause (a), the interim increase in the number of Councillors shall be filled by election of additional members from amongst such persons entitled to vote at such election from such area, as the State Government may determine and the term of such councillor shall be for the remainder of the duration of the Corporation; [Paragraphs (i) and (ii) were substituted for paragraphs (i), (ii) and (iii), by Gujarat 16 of 1993, Section 4(2).]