Section 16 in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
16. [ The office of the member (including the Chairman or Vice-Chairman) of the Authority constituted under the Bombay Metropolitan Region Development Authority Act, 1974 or of any of its Committees or Boards constituted under that Act.] [Entry 16 was inserted by Maharashtra 4 of 1975, section 10(2).]
