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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3)(b) in The Maharashtra Village Panchayats Act, 1959

(b)On any person having been disqualified for being a member and consequently, his seat as such member having become vacant under clause (a), the Collector shall, by notification in the Official Gazette, disqualified such person for being elected or being a member for a period of six years from the date of such order.]]]