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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)a disqualification under clause (a) or clause (b) of that sub-section shall not, in the case of a person who becomes so disqualified by virtue of a declaration or conviction and sentence and is at the date of the disqualification a Councillor, take effect until three months have elapsed from the date of such disqualification, or if within these three months an appeal or petition for revision is brought in respect of the conviction or sentence, until that appeal or petition is disposed of;