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 0] [Section 26] [Entire Act] State of Jharkhand - Subsection Section 26(3) in Jharkhand Municipal Act, 2011 (3)If in a general election, a person is elected both as a Mayor or Chairperson and a councillor, he shall cease to be a councillor from the date of his election as Mayor or Chairperson.
