Section 16(1A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1A)[ A person who at any time during the term of his office disqualified under the Maharashtra Local Authority Members' Disqualification Act, 1986 for being a councillor shall cease to hold office as such councillor.] [Sub-section (1A) was inserted by Maharashtra 10 of 1987, Section 11 Schedule.]
