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

State of Maharashtra - Subsection

Section 16(1)(a) in The Maharashtra Village Panchayats Act, 1959

(a)who is elected or appointed as such, was subject to any of the disqualifications mentioned in section 14 at the time of his election or appointment, or