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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)The State Government may likewise remove any Councillor from office if such Councillor has in the opinion of the State Government become incapable of performing his duties as a Councillor.[* * *] [Proviso was deleted by Maharashtra 19 of 1981, Section 9.]