Section 8(1A) in The Maharashtra Local Authority Members Disqualification Rules, 1987
(1A)[ Notwithstanding anything contained in these rules a petition or proceeding under these rules shall be heard and disposed of as expeditiously as possible and endeavour shall be made to dispose of the cases, as far as may be practicable, within a period of six months from the date of service of notice on the opponent.] [Sub-rule (1A) was inserted by G. N. of 28.11.1997.]
