Section 9 in Maharashtra Horticulture Development Corporation Act, 1984
9. Member not disqualified from being chosen or for being members of State Legislature or local authorities.
- Notwithstanding anything contained in any law for the time being in force, a member (including the Chairman or Vice-Chairman) of the Corporation or any of its committees shall not be disqualified for being chosen as, and for being, a member or councillor of the State Legislature or any local authority or any committee, board, or body of such Legislature or authority, merely by reason of the fact that he is a member of the Corporation or any of its committees.
