Section 55(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)[ If the resolution seeking the removal of the President is not moved or, as the case may be, rejected, in the special meeting convened for the purpose under subsection (3), no fresh resolution seeking the removal of the Resident shall be brought before the Council [* * *] [This sub-section was substituted by Maharashtra 6 of 2001, Section 2.]][55-1. Removal of President directly elected under section 51A-1A. [Substituted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.]
