Section 16(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)A person shall not be deemed to have incurred disqualification under clause (i) of sub-section (1) by reason of his -(a)having any share or interest in any lease, sale or purchase of any immovable property or in any agreement for the same; or(b)having a share or interest in any company or co-operative society which contracts with or be employed by or on behalf of the Council; or(c)having a share or interest in any newspaper in which any advertisement relating to the affairs of the Council may be inserted; or(d)holding debentures or being otherwise interested in any loan raised by or on behalf of the Council; or(e)having a share or interest in the occasional sale to the Council of any article in which he regularly trades, or in the purchase from the Council of any article, to a value in either case not exceeding in any official year two thousand rupees, or such higher amount not exceeding ten thousand rupees as the Council with the sanction of the State Government may fix in this behalf; or(f)having a share or interest in the occasional letting out on hire to the council or in the hiring from the Council of any article for an amount not exceeding in any official year two hundred rupees, or such higher amount not exceeding one thousand rupees as the Council with the sanction of the Collector may fix in this behalf; or(g)being a party to any agreement made with the Council for paying fixed charges or lump sum in lieu of any taxes or for construction of any drainage or water connections for his premises;(h)[ receiving a pension from or of the Council; or [Clause (h) and (i) were inserted by Maharashtra 41 of 1983, Section 2.](i)any relation, being employed with, by, or on behalf of the Council, as an officer or servant thereof.]
