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[Cites 0, Cited by 0] [Section 81(7)] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(7)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)
(i)the presiding authority may direct any Councillor whose conduct is in its opinion disorderly to withdraw immediately from the meeting of the Council and any Councillor so ordered to withdraw shall do so forthwith and shall absent himself during the remainder of the day's meeting:
(ii)if any Councillor, who has been ordered to withdraw, continues, to remain in the meeting, the presiding authority may take such steps as it may deem fit to cause him to be removed.