Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 122(1)] [Section 122] [Entire Act] State of Himachal Pradesh - Subsection Section 122(1)(a) in The Himachal Pradesh Panchayati Raj Act, 1994 (a)if he is so disqualified by or under any law for the time being in force for the purposes of the election to the State Legislature: