Section 16(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Nothing in clause (g) of sub-section (1) [or in sub-section (1A)] [These words, brackets, figures and letters were Inserted by Maharashtra 11 of 1996 Section 11(2).] shall apply when a Government servant is nominated as a Councillor of a Council for a Municipal area specified in Part II or Part III of Schedule I.
