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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Municipal Corporations Act, 1949

(2)On a reference being made to the Judge under sub-section (1), such councillor shall not be deemed to be disqualified until the Judge after holding an inquiry in the manner provided by or under this Act determines that he has ceased to hold office.