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[Cites 0, Cited by 3] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in Maharashtra Local Authority Members' Disqualification Act, 1986

(2)Subject to the provisions of sub-section (1), the provisions of this Act shall be in addition to and shall not, save as expressly provided hereinbefore, be in derogation of the provisions of any law relating to Municipal Corporation Municipal Council or other local authority concerned.