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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4)(b) in Maharashtra Local Authority Members' Disqualification Act, 1986

(b)in any other case, be deemed to be 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 for the purpose of sub-section (2), [* * *] [These words were deleted by Maharashtra 50 of 2006, section 2 (w.e.f. 19-10-2006).].