Section 192 in Maharashtra Housing and Area Development Act, 1976
192. Amendment of Schedule I of Bombay LII of 1956.
- In the Bombay Legislature Members (Removal of Disqualifications) Act, 1956, in Schedule I, for entry 15, the following entry shall be substituted, namely:-"15. The office of a member of the Maharashtra Housing and Area Development Authority (including the President and the Vice-President thereof) constituted under the Maharashtra Housing and Area Development Act, 1976, or a member of any of the Housing and Area Development Boards (including the Chairman and the Vice-Chairman thereof) established under that Act, or a member of any Panchayat (including the Sarpanch and Upa-Sarpanch thereof) established under that Act, by reason only of his holding such office."
