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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Chattisgarh - Subsection Section 16(3) in The Chhattisgarh Municipal Corporation Act, 1956 (3)Any person who ceases to be a Mayor or Councillor shall, if qualified under sub-section (1), be eligible for re-election as such.
