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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Local Authority Members Disqualification Rules, 1987

(2)Every decision declaring a councillor or as the case may be, a member to have become subject to disqualification under the Act shall be reported to the Municipal Corporation. Municipal Council, Zilla Parishad or, as the case may be, Panchayat Samiti forthwith.