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[Cites 0, Cited by 0] [Section 42A(11)] [Section 42A] [Entire Act]

State of West Bengal - Subsection

Section 42A(11)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)admit the petition wholly or in part and declare any member or members of such recognised political party to be disqualifies under sub-section (1) for being Councillor or Councillors of the Corporation.