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[Cites 0, Cited by 15] [Section 14B(1)] [Section 14B] [Entire Act]

State of Maharashtra - Subsection

Section 14B(1)(b) in The Maharashtra Village Panchayats Act, 1959

(b)has no good reason or justification for such failure, the State Election Commission may, by an order published in the Official Gazette, declare him to be disqualified and such person shall be disqualified for being a member of panchayat or for contesting an election for being a member for a period of five years from the date of the order.