Section 42 in The Maharashtra Village Panchayats Act, 1959
42. Eligibility of certain members for re-election.
(1)A member of a panchayat whose office has become vacant under [section 16, if his disqualification or disability has ceased, or under section 40 shall] [These words were substituted for the words and figures 'section 16 or under section 40 shall, if his disqualification or disability has ceased' by Maharashtra 36 of 1965, Section 22.] be eligible for re-election.
