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] [Entire Act] State of Assam - Section Section 46 in Gauhati Municipal Corporation Act, 1971 46. Qualifications for Councillorship. - A person shall not be qualified to be chosen as a councillor unless his name is registered as an elector in the electoral roll for any ward in the city
