Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(a) in Maharashtra Local Authority Members' Disqualification Act, 1986 (a)"aghadi" or "front" means a group of persons who have formed themselves into party for the purpose of setting up candidates for election to a local authority;
