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[Cites 0, Cited by 0] [Section 51C] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51C(4) in The Himachal Pradesh Municipal Corporation Act, 1994

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