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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(4)The President shall not be disqualified for being chosen as, or for being, a Councillor or a member of any committee by reason only that he is in receipt of an honorarium or of any allowances or amenities under this section.