Section 44(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)When a Councillor whether elected, [* * *] [The words 'Co-opted' were deleted by Maharashtra 41 of 1994, Section 132(a).] or nominated incurs any of the disqualifications in sub-section (1), it shall be the duty of the Chief Officer to submit a report to the Collector within one month of his becoming aware of the disqualification through any source whatsoever.
