Section 22(1)(a) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(1)(a) in The Chhattisgarh Municipalities Act, 1961

(a)that on the date of his election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] a returned candidate was not qualified or was disqualified, to be chosen as a [President or a Councillor] [Substituted by M.P. Act No. 18 of 1997.], or

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State of Chattisgarh - Subsection

Section 22(1)(a) in The Chhattisgarh Municipalities Act, 1961