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[Cites 0, Cited by 0] [Section 40A(1)] [Section 40A] [Entire Act]

State of West Bengal - Subsection

Section 40A(1)(c) in The Asansol Municipal Corporation Act, 1990.

(c)the former recognised political party of the Councillor merges with another recognised political party, and he claims that he and the other members of his former recognised political party-
(i)have become members of such other recognised political party or of a new recognised political party formed out of merger, as the case may be, or
(ii)have not accepted the merger, and from the time of such merger, he and such other Councillors constituting not less than one-third of the total number of Councillors set up by the former recognised political party in the Corporation, have opted to remain members of the former recognised political party or have formed a new recognised political party.