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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(10) in The Maharashtra Local Authority Members Disqualification Rules, 1987

(10)The Commissioner or, as the case may be. Collector shall require the complainant as well as the councillor or member who wishes to be heard either in person or through his Advocate to appear before him on such day and at such time as may be fixed by him.