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

State of Maharashtra - Subsection

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

(p)[ he has failed to submit a certificate of the concerned Panchayat alongwith a resolution of the Gram Sabha certifying that,] [Clause (p) was inserted by Maharashtra 33 of 2010, Section 3, (w.e.f. 10-1-2010).] -
(i)he resides in a house owned by him and has a toilet in such house and he regularly uses such toilet; or
(ii)he resides in a house not owned by him and has a toilet in such house and he regularly uses it or he has no such toilet but regularly uses that public toilet: