Section 21(12) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(12)If the Judge sets aside the election of candidate on the ground that a corrupt practice has been committed by the returned candidate or his election agent or by any other person with the consent of the candidate or his election agent and if such candidate's name has not been included in any order made under sub-section (11), the Judge shall declare such candidate disqualified for becoming a Councillor or Member of any other local authority of such period not exceeding six years but not less than two years from the date of the order, as the Judge may specify in the order.
