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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(6)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)in which the validity of the election of the same Councillor elected to represent the same ward is in question shall be heard together.