Section 341 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
341. Abolition of municipalities.
- When the whole of the local area comprising a municipal area ceases to be a municipal area, with effect from the day on which such local area ceases to be a municipal area-(i)the council constituted for such municipal area shall cease to exist or function;(ii)the Councillors of the Council [* * *] [The brackets and words '(including the president)' were deleted by Maharashtra 19 of 1981, Section 20.] shall vacate office;(iii)the Director may, notwithstanding anything contained in this Act or any other law for the time being in force, by any order published in the Official Gazette provide in respect of such area for all or any of the matters specified in paragraphs (vi) to (xii) (both inclusive) of sub-Section (2) of section 340 and the provision of sub-section (3) of that section shall apply to such order.[Chapter XXVI-A] [Chapter XXVI-A and XXVI-B were inserted by Maharashtra 41 of 1994, Section 160.] Nagar Panchayats
