(11)Notwithstanding anything contained in any law for the time being in force, a member of a village defence party or any officer (other than a police officer) appointed under this section, shall not be disqualified from being chosen as, or for being a member of—(a)the Maharashtra Legislative Assembly or the Maharashtra Legislative Council, or(b)any local authority,by a reason only of the fact that he is a member of a village defence party or such officer.
