Section 2(e) in Maharashtra Local Authority Members' Disqualification Act, 1986

[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(e) in Maharashtra Local Authority Members' Disqualification Act, 1986

(e)"local authority" means

(i)a Municipal Corporation,

(ii)a Municipal Council,

(iii)a Zilla Parishad, or

(iv)a Panchayat Samiti;