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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(3) in Jharkhand Municipal Act, 2011

(3)A person shall be disqualified for being nominated as a member of the Ward Committee under clause (c) of sub-section (2) or to continue as such member, if under the provisions of this Act or any other law for the time being in force, he would be disqualified for being elected as a councillor of a municipality.