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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Chattisgarh - Subsection

Section 96(1)(d) in The Chhattisgarh Municipalities Act, 1961

(d)canvas or otherwise interfere or use his influence in connection with, or take part in any election to a legislative body or local authority otherwise than in the exercise of his vote or in the discharge of any duty assigned to him officially.