Section 13(3) in The Maharashtra Municipal Corporations Act, 1949
(3)In every case in which the State Government makes an order under subsection (2), the Councillor shall be disqualified for being a Councillor, or from becoming a Councillor, or a Councillor or member of any other local authority, for a period of five years from such date as may be specified in such order, unless the State Government relieves him of the disqualification by an order which it is hereby empowered to make.
