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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(5)(v) in Rajasthan Municipalities Act, 2009

(v)A member of Parliament or the State Legislature shall not, during the term of his office, ceased to be ordinarily resident in the ward in the electoral roll of which he is registered as an elector at the time of his election as such member, by reason of his absence from that ward in connection with his duties as such member.