Section 14D in The Chhattisgarh Municipal Corporation Act, 1956
14D. [ Removal or Reduction of period of disqualification. [Inserted by C.G. Act No. 15 of 2004, dated 2.1.2005.]
- The State Election Commission, on making an application within thirty days from the date of publication of the order, passed under clause (b) of Section 14-C, in the Official Gazette may for reasons to be recorded in writing remove any disqualification or reduce the period of any such disqualification.]
