Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66A] [Entire Act] State of Maharashtra - Subsection Section 66A(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (5)The Chairperson of the Wards Committee shall be deemed to have vacated the office as soon as he ceases to be a Councillor.
