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[Cites 0, Cited by 0] [Section 341I] [Entire Act]

State of Maharashtra - Subsection

Section 341I(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)The term of office of the Chairperson and the Members nominated under clauses (b) and (c) of section 341-H shall, unless earlier withdrawn by the concerned nominating bodies mentioned in clauses (b) and (c) of section 341-H shall be five years.