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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)If any such officer or servant is so concerned or interested or; under colour of his office or employment, accepts any fee or reward whatsoever other than his proper salary or allowances, the appropriate authority may declare that he shall be incapable afterwards of holding or continuing in any office or employment under the Council.