Section 11(1)(b) in The Gujarat Municipalities Act, 1963

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State of Gujarat - Subsection

Section 11(1)(b) in The Gujarat Municipalities Act, 1963

(b)of any other offence and sentenced to imprisonment for not less than six months, unless a period of four years or such lesser period as the State Government may allow in any particular case, has elapsed since his conviction and where he was sentenced to imprisonment, since his release; or

(ii)has been removed from office under section 37 and four years have not elapsed from the date of such removal, unless he has, by an order which the State Government is hereby empowered to make, if it shall think fit, in this behalf, been relieved from the disqualification arising on account of such removal from officer, or

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State of Gujarat - Subsection

Section 11(1)(b) in The Gujarat Municipalities Act, 1963