Section 9(2)(d) in Maharashtra Local Authority Members' Disqualification Act, 1986

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State of Maharashtra - Subsection

Section 9(2)(d) in Maharashtra Local Authority Members' Disqualification Act, 1986

(d)the procedure for deciding any question referred to in section 7 including the procedure of any inquiry which will be made for the purpose of deciding such question; and

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State of Maharashtra - Subsection

Section 9(2)(d) in Maharashtra Local Authority Members' Disqualification Act, 1986