Section 16(1A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1A)[ A person who at any time during the term of his office is disqualified under [section 55B or] [Sub-Section (1-A) was inserted by Maharashtra 20 of 1987, Section 11, schedule.] the Maharashtra Local Authority Members Disqualification Act, 1986, (Maharashtra XX of 1987), for being a Councillor shall cease to hold office as such Councillor].
