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[Cites 0, Cited by 2] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(6) in The Bihar Municipal Act, 2007

(6)The Chief Councillor/Deputy Chief Councillor so removed, shall not be eligible for re-election as Chief Councillor/Deputy Chief Councillor or Councillor during the remaining term of office of such Municipality.[***] [Deleted 'Appeal shall lie before the State Government against the order of the Divisional Commissioner.' by Bihar Act No. 7 of 2011, dated 27.5.2011.]