Section 9 in The Maharashtra Municipal Corporations Act, 1949
9. Qualification for election as councillor. - (1) Subject to the provisions of this Act, [a person who [is not less than twenty-one years of age on the last date fixed for making nominations for any general election or bye-election and] is enrolled in the municipal election roll as a voter for a ward] shall be qualified to be a councillor and to be elected either from such ward or from any other ward.
(2)Any person who ceases to be a councillor shall, if qualified under sub-section (1), be eligible for re-elections as such.
