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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)shall, with sufficient particulars, set forth the ground or grounds on which the election, [* * *] [The word 'Co-option' was deleted by Maharashtra 41 of 1994, Section 126(b).] or nomination is called in question; and