Section 3(2) in Maharashtra Local Authority Members' Disqualification Act, 1986
(2)An elected Councillor, or as the case may be, member who has been elected as such otherwise than as a candidate set up by any political party or aghadi or front shall be disqualified for being a Councillor, or as the case may be, a member if he joins any political party or aghadi or front after such election.
