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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4)(a) in Maharashtra Local Authority Members' Disqualification Act, 1986

(a)where he has a member of a political party or aghadi or front immediately before such commencement, be deemed, for the purposes of sub-section (1) to have been elected as a Councillor, or as the case may be, a member as a candidate set up by such political party or aghadi or front;