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 2] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(d) in Maharashtra Local Authority Members' Disqualification Act, 1986 (d)"Councillor" means a Councillor of a Municipal Corporation, or a Municipal Council, or a Zilla Parishad;
