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State of Meghalaya - Section

Section 15A in Meghalaya Municipal Act, 1973

15A. [ Political parties barred to contest election. [Section 15-A was inserted by the Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.]

- No person shall be allowed to contest a municipal election on the ticket or the symbol of a political party recognized by the Election Commission of India.]