Section 44(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)Any person aggrieved by the decision of the Collector may within a period of fifteen days from the date of receipt of the decision of the Collector by him, appeal to the State Government and the orders passed by the State Government shall be final:Provided that, no order shall be passed under sub-section (3) by the Collector or under sub-section (4) by the State Government in appeal, against any Councillor without giving him a reasonable opportunity of being heard.Explanation. - If any elected [* * *] [The words 'Co-opeted' were deleted by Maharashtra 41 of 1994, Section 132(b)(i).] or nominated Councillor were subject to any disqualification specified in Section 16, at the time of his election, [or nomination] [These words were substituted for the words 'Co-option or nomination as the case may be' by Maharashtra 41 of 1994, Section 132(b)(ii).] and continues to be so disqualified, the disqualification shall, for the purposes of this section, be deemed to have been incurred during the term for which he is elected [* * *] [The words 'Co-opeted' were deleted by Maharashtra 41 of 1994, Section 132(b)(i).] or nominated.
