Section 15 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
15. [Qualification for becoming Councillor] [The marginal note was substituted by Maharashtra 10 of 1980, Section 7(b).].
- [(1) Every person [who is not less than twenty-one years of age on the last date fixed for making nominations for every general election or bye-election and] [Sub-section (1) was substituted for the original sub-section (1) by Maharashtra 20 of 1980, Section 20.] whose name is included in the list of voters maintained under Section 11 and who is not disqualified for being elected a Councillor under this Act or any other law for the time being in force, shall be qualified, and every person [who is not of twenty-one years of age as abovesaid and] [This portion was inserted by Maharashtra 12 of 1990 Section 12(b).] whose name is not included in the list or who is so disqualified for being a Councillor, shall not be qualified, to be elected as a Councillor at any election.](2)Subject to the provisions of sub-section (1), the list of voters maintained under section 11 shall be conclusive evidence for the purpose of determining under this section whether a person is qualified or is not qualified to be elected, as the case may be, at any election.
