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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)The Chairman and the Deputy Chairman shall not be disqualified for being chosen as, or for being a Councillor or a member of a Panchayat Samiti by reason only that he is in receipt of an honorarium or any allowances or amenities under this section.