Section 7(1) in Maharashtra Local Authority Members' Disqualification Act, 1986
(1)If any question arises as to whether,-(a)a Councillor of a Municipal Corporation; or(b)a Councillor of a Municipal Council; or(c)a Councillor of a Zilla Parishad; or(d)a Member of a Panchayat Samiti,has become subject to disqualification under this Act, the question shall be referred(i)in the case of a Councillor of a Municipal Corporation, to the Commissioner,and(ii)[ in the case of any other councillor or member, to the Collector, for his decision:] [Substituted by Maharashtra Act No. 1 of 2018, dated 15.1.2018.]
