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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(ga) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ga)[ if, having held any office under any Government or local authority has, whether before or after the commencement of the Maharashtra Municipalities and other Provisions (Amendment) Act, 1974, (Maharashtra IV of 1974), been dismissed for misconduct, unless a period of [six years] [Clause (ga) was Inserted by Maharashtra 4 of 1974, Section 7(a)(iii).] has elapsed since his dismissal; or]