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 1] [Section 5(1)] [Section 5] [Entire Act] State of Maharashtra - Subsection Section 5(1)(a) in Maharashtra Local Authority Members' Disqualification Act, 1986 (a)have become members of such other political party or aghadi or front or as the case may be, of a new political party formed by such merger; or