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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(3) in The Darjeeling Gorkha Hill Council Act, 1988

(3)[ If a person who is already nominated to the General Council and has taken his seat in the General Council is elected to the General Council, his seat in the General Council as a nominated] [Sub-sections (2) and (3) inserted by W.B. Act 5 of 1989.] [Councillor] [Word substituted by W.B. Act 3 of 1994.] shall, on the date of his election, become vacant.