Section 316(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(a)all Councillors of the Council shall, as from the date [specified in the order of dissolution, or from the date] [These words were inserted by Maharashtra 5 of 1995, Section 11.] on which the Council stands dissolved under the proviso to Article 243-ZF, vacate their offices as such Councillors;
