Section 313(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)[ If more than half the total number of seats in a Council have become vacant the State Government may, by order in the Official Gazette, dissolve such Council:Provided that, before dissolving any such Council, a reasonable opportunity of being heard shall be given to such Council.] [Sub-section (2) was added by Maharashtra 11 of 1996, Section 14.]
