Section 20A(3) in The City of Nagpur Corporation Act, 1948
(3)Notwithstanding anything contained in sections 15 and 19, the receipt [by a Councillor] [These words were substituted for the words 'by the Chairperson, the Deputy Chairperson, the Mayor, the Deputy Mayor, the members of the Mayor-in-Council, and a Councillor' by Maharashtra 26 of 1999 Section 8(c).] of any honorarium, fee or allowance aforesaid shall not disqualify any person for being elected [* * *] [The words 'selected or appointed' were deleted by Maharashtra 34 of 1965, Section 21.] as, or for being, a Councillor.]
