Section 3(1)(b) in Maharashtra Local Authority Members' Disqualification Act, 1986

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State of Maharashtra - Subsection

Section 3(1)(b) in Maharashtra Local Authority Members' Disqualification Act, 1986

(b)if he votes or abstains from voting in any meeting of a Municipal Corporation, Municipal Council, Zilla Parishad or, as the case may be, Panchayat Samiti contrary to any direction issued by the political party or aghadi or front to which he belongs or by any person or authority authorised by any of them in this behalf, without obtaining, in either case, the prior permission of such political party or aghadi or front, person or authority and such voting or abstention has not been condoned by such political party or aghadi or front, person or authority within fifteen days from the date of such voting or abstention:

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State of Maharashtra - Subsection

Section 3(1)(b) in Maharashtra Local Authority Members' Disqualification Act, 1986