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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(15) in The Maharashtra Local Authority Members Disqualification Rules, 1987

(15)On the date fixed for the inquiry, the oral and documentary evidence shall be produced by or on behalf of the petitioner. The witnesses shall be examined by or on behalf of the petitioner and may be cross-examined by the councillor or member, against whom there are charges of disqualification.]