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[Cites 0, Cited by 1] [Section 441B(1)] [Section 441B] [Entire Act]

State of Chattisgarh - Subsection

Section 441B(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)that on the dale of his election or nominations a returned candidate was not qualified or was disqualified, to be chosen as a Mayor or a Councillor; or