Section 6 in Maharashtra Local Authority Members' Disqualification Act, 1986
6. Councillor or member to vacate office or not to hold office after [* * *] [These words were deleted by Maharashtra 50 of 2006, section 5(b) (w.e.f. 19-10-2006).] merger.
- A Councillor, or as the case may be, member claiming [merger referred to in section 5] [These words were substituted by Maharashtra 50 of 2006, section 5(a) (w.e.f. 19-10-2006).], shall-(a)if holding any office other than such councillor or member under any relevant municipal law, or as the case may be, the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 shall be deemed to vacate such office on the date of such [* * *] [These words were deleted by Maharashtra 50 of 2006, section 5(b) (w.e.f. 19-10-2006).] merger and shall, on and from that date, cease to hold such office;(b)[* **] [Deleted by Maharashtra Act 8 of 1997, (w.e.f. 29-4-1996).]
