Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 41 in Siliguri Municipal Corporation Act, 1990

41. Bar to election as Alderman.

- A person shall not be qualified for being elected as an Alderman if he was a candidate for being elected as a Councilor in a general election immediately preceding the election of Aldermen.