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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4) in The Pandharpur Development Authority Act, 2009

(4)Any non-official member of the Development Authority may be removed if he,-
(a)has been adjusted insolvent;
(b)is found to be a lunatic or becomes of unsound mind; or
(c)is or has been convicted of any offence involving moral turpitude.