Section 9(1)(k) in The Delhi Municipal Corporation Act, 1957

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1)(k) in The Delhi Municipal Corporation Act, 1957

(k)if he, having held any office under the Government, the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation "(w.e.f. 13-1-2012).] or any other authority, has been dismissed for corruption or disloyalty to the State unless a period of four years has elapsed since his dismissal or the disqualification has been removed by the [Election Commission;] [Substituted by Act 67 of 1993, section 17, "Central Government" (w.e.f. 1-10-1993)]

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NCT Delhi - Subsection

Section 9(1)(k) in The Delhi Municipal Corporation Act, 1957