Section 10(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)[ A person who at any time during the term of his office is disqualified under the Gujarat Provisions for Disqualification of Members of Local Authorities for Defection Act, 1986 (Gujarat 23 of 1986), for being a councillor shall cease to hold office as such councillor.] [Sub-section (3) was added by Gujarat 23 of 1986, Section 9.]
