Section 20 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
20. [ Publication of names of nominated Councillors. [Section 20 was substituted by Maharashtra 41 of 1994, Section 124.]
- The names of nominated Councillors shall also be published by the State Election Commissioner in the Official Gazette.](4)Disputed in Respect of Election, [* * *] [The word 'Co-option' was deleted by Maharashtra 41 of 1994, Section 125.] or Nomination of Councillor
