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[Cites 0, Cited by 3] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(e) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(e)[ a person shall not be disqualified under clause (n) of sub-section (1) for being chosen as, or for being, a Councillor, if he is having more than two children on the date of commencement of the Bombay Village Panchayats and the Maharashtra Zilla Parishads and Panchayat Samitis (Amendment) Act, 1995 (hereinafter in this clause referred to as "the date of such commencement"), so long as the number of children he had on the date of such commencement does not increase; [Clause (e) was added by Maharashtra 44 of 2000, Section 3(b).]