Section 64(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(b)three members from amongst the Councillors [nominated] [Substituted for 'elected' by Maharashtra 36 of 2006, dated 13th December, 2006.] in the same manner as prescribed for [nomination] [Substituted for 'election' by Maharashtra 36 of 2006, dated 13th December, 2006] of members of the Subjects Committees:
