Section 30 — Effect of removal of a Councillor.

The Manipur Municipalities Act, 1994
No Councillor of a Nagar Panchayat or a Council who has been removed from his office under sub-section (1) or under clause (b) , (c) , (d) or (e) of sub-section (2) of section 29 shall be eligible for election or re-election as a Councillor for such period as may be prescribed.

Official Hindi (PDF) ↗

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