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[Cites 0, Cited by 2] [Section 146] [Entire Act]

State of Himachal Pradesh - Subsection

Section 146(2) in The Himachal Pradesh Panchayati Raj Act, 1994

(2)A person who has been removed under sub-section (1) shall forthwith cease to be a member of any other Panchayat of which he is a member, such person shall also be disqualified for a period of six years to be elected as office bearer of a Panchayat under this Act.