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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(ba) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ba)[ has been found guilty of misconduct in the discharge of his duties, or being guilty of any disgraceful conduct while holding the office of the President or Vice-President of the Council unless the period of disqualification provided under Section 55B has lapsed.] [This clause was inserted by Maharashtra 11 of 1996, Section 11(1).]