Section 404(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)If in any proceedings under section 16 the Judge finds that a corrupt practice has been committed within the meaning of that section by any person he may, if he thinks fit, declare such person to be disqualified for being elected and for being a councillor for such term of years not exceeding seven as he may fix:Provided that no such declaration shall be made unless such person has been given a reasonable opportunity to be heard:Provided further that the [State] [This word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by order in writing at any time relieve such person from such disqualification but, subject only to such order, the declaration by the judge shall be conclusive.II. References to the Judge
