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[Cites 0, Cited by 0] [Section 61A] [Entire Act]

State of West Bengal - Subsection

Section 61A(2) in Kolkata Municipal Corporation Act, 1980

(2)On being declared to be disqualified under sub-section (1), a Councillor shall, subject to the provisions of sub-section (12), stand removed from the Corporation from the date of such declaration.