Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Gujarat - Subsection

Section 72(a) in The Gujarat Municipalities Act, 1963

(a)Any councillor who knowingly acquires directly or indirectly any share or interest in any contract or employment with, under, by or on behalf of a municipality of which he is a member, not being a share or interest such as under section 11 it is permissible for a person to have without being thereby disqualified from becoming a councillor, and