Section 3(4) in Maharashtra Local Authority Members' Disqualification Act, 1986
(4)Notwithstanding anything contained in the foregoing provisions of this section a person who on the commencement of this Act, is a councillor, or as the case may be, a member (whether elected or nominated [* * *] [These words were deleted by Maharashtra 50 of 2006, section 2 (w.e.f. 19-10-2006).] as such councillor or member) shall-(a)where he has a member of a political party or aghadi or front immediately before such commencement, be deemed, for the purposes of sub-section (1) to have been elected as a Councillor, or as the case may be, a member as a candidate set up by such political party or aghadi or front;(b)in any other case, be deemed to be an elected Councillor, or as the case may be, member who has been elected as such otherwise than as a candidate set up by any political party or aghadi or front for the purpose of sub-section (2), [* * *] [These words were deleted by Maharashtra 50 of 2006, section 2 (w.e.f. 19-10-2006).].
