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[Cites 0, Cited by 0] [Section 21(11)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(11)(b) in West Bengal Municipal Act, 1993

(b)admit the petition wholly or in part and declare any member or members of such recognized political party to be disqualified under sub-section (1) for being Councilor or Councilors of the Municipality,