Section 16(1E) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1E)The State Election Commission may, for reasons to be recorded, remove any disqualification under sub-section (1D) or reduce the period of any such disqualification.] [Inserted by Maharashtra Municipal Corporations and Municipal Councils (Third Amendment) Act, 2007 (12 of 2008) dated 2nd May, 2008, Section 5.]
