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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(7)(c) in West Bengal Municipal Act, 1993

(c)the Councilor referred to in sub-section (5) has joined a recognized political party on the expiry of six months from the date of election, and that such Councilor or Councilors should be declared to be disqualified under sub-section (1) and should be removed from the Board of Councilors.