Section 16(1)(a1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

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State of Maharashtra - Subsection

Section 16(1)(a1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a1)[ has been so disqualified by or under any law, - [Clause (a1) was inserted by Maharashtra 41 of 1994, Section 120(b).]

(i)for the time being in force for the purpose of elections to the Legislature of the State: