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[Cites 0, Cited by 1] [Section 130] [Entire Act]

State of Maharashtra - Subsection

Section 130(2) in Maharashtra Housing and Area Development Act, 1976

(2)Where a person is removed from office of the Sarpanch, Upa-Sarpanch or member, he shall not be eligible for renomination as Sarpanch, Upa-Sarpanch or member, during the remainder of the term of the office of members of the Panchayat.