Section 3(4)(b) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(4)(b) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(b)in any other case be deemed to be an elected councillor or, as the case may be member who has been elected as such otherwise than as a candidate set up by any political party for the purpose of sub-section (2) or, as the case may be, deemed to be an appointed councillor or, as the case may be, a member for the purposes of sub-section (3).

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State of Gujarat - Subsection

Section 3(4)(b) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986