Section 42A(11) in The Chandernagore Municipal Corporation Act, 1990
(11)As soon as possible within eight weeks from the date of receipt of the petition referred to in sub.section (7), the competent authority shall, in consideration of the statements, documents and records before it,-(a)reject the petition, or(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.
