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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Himachal Pradesh - Subsection

Section 273(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)A person who has been removed under sub-section (1) shall forthwith cease to be a member of other municipality or Standing Committee or District Planning Committee or any other committee of which he is a member, such person shall also be disqualified for a period of six years to be elected as office bearer of a municipality under this act.