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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)a person shall not be disqualified under clause (i) of that sub-section by reason only of such person-
(i)having share in any joint stock company or a share or interest in any co-operative society which may contact with or be employed by or on behalf of the Zilla Pariashad; or
(ii)having a share or interest in any newspaper in which any advertisement relating to the affairs of the Zilla Parishad may be inserted; or
(iii)holding a debenture or being otherwise concerned in any loan raised by or on behalf of the Zilla Parishad; or
(iv)being professionally engaged on behalf of the Zilla Parishad as a legal practitioner; or
(v)[ Having any share or interest in any lease for a period not exceeding fifty years, of any immovable property or in any agreement for the same; and before such lease or agreement is executed, the Collector certifies that no other suitable premises were available to the Zilla Parishad on lease; or [Sub-clauses (v) to (vii) were inserted by Maharashtra 35 of 1963, Section 6.]
(vi)Having a share or interest in the occasional sale to the Zilla Parishad of any article in which he regularly trades, or in the purchase from the Zilla Parishad of any article, to a value in either case not exceeding in any financial year five hundred rupees; or
(vii)Having a share or interest in the occasional letting out on hire to the Zilla Parishad or in the hiring from the Zilla Parishad of any article for an amount not exceeding in any financial year fifty rupees or such higher amount not exceeding five hundred rupees as the Zilla Parishad with the sanction of the State Government may fix in this behalf];