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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1)(i) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(i)a Councillor shall not be disqualified under clause (c) if he is engaged for the Council without receiving any remuneration therefor or appears and conducts his own case in a Court of law or before any authority under this Act against the Council irrespective of whether such a Councillor is a legal practitioner by profession or not;