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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)[ Notwithstanding anything contained in sub-section (1), the term of office of the President, elected under sub-section (1) of section 51A- 1A, shall be of five years and shall be co-terminus with the term of the Council.