Section 42A(4) in The Chandernagore Municipal Corporation Act, 1990
(4)Where there is only one elected Councillor set up by a recognised political party in a Corporation, he shall furnish the documents referred to in sub-section (3) in relation to himself:Provided that in the event of any increase in the number of Councillors who are the members of such recognised political party, the provisions of sub-section (3) shall apply as if the first meeting of the Corporation was held or this section came into force as the case may be, on the date on which such increase took place.
