Section 16(1)(o) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

(o)[ if he has been disqualified by the State Election Commission under section 15B.] [Clause (o) was added by Maharashtra 16 of 2010, Section 5.]

Legal Document View