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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(d) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(d)a person shall not be disqualified under clause (k) of sub-suction (1) for being chosen as a Councillor if on the date of filling of his nomination paper, on a demand being made in that behalf he is not in arrears of any tax or fee due to any Panchayat in the District or to the Zilla Parishad.