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[Cites 0, Cited by 2] [Section 39(1)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(1)(c) in Rajasthan Municipalities Act, 2009

(c)that after his election he has incurred any of the disqualification mentioned in Section 14 or Section 24 or has ceased to fulfil the requirements of Section 21,