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[Cites 0, Cited by 0] [Section 584(1)] [Section 584] [Entire Act]

State of Jharkhand - Subsection

Section 584(1)(a) in Jharkhand Municipal Act, 2011

(a)that on the date of his election, a returned candidate was not qualified or was disqualified, to be chosen as a councillor under this Act; or -