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[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)if, whether before or after the commencement of this Act, he has been convicted or has, in proceeding for questioning the validity or regularity of an election, been found to have been guilty of -
(i)any corrupt practice under section 27 or section 28 entailing disqualification for membership of a Zilla Parishad or a Panchayat Samiti, unless such period as is mentioned in the decision of the judge under section 27 or as provided by section 28 has elapsed;
(ii)[* * * * * *] [ Sub-clause (ii) was deleted by Maharashtra 21 of 1994, Section 41 (1)]
(iii)any corrupt practice entailing disqualification for membership of any local authority constituted or established, by or under any law for the time being in force, unless the period of disqualification has elapsed or the disqualification is removed under such law;