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[Cites 0, Cited by 5] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)A Councillor may resign his office unconditionally at any time by notice in writing in his hand addressed to the Collector and delivered in person and sign before the Collector and then only such resignation shall be effective.