Section 21 in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
21. [ The office of the Sabhapati of the Freedom Fighters High Power Committee constituted by the State Government.] [Entry 21 was added by Maharashtra 1 of 1996, section 2.]
[22 . The offices of the Chairman of the Vidarbha Development Board, the Marathwada Development Board and the Development Board for the rest of Maharashtra, established by the Governor of Maharashtra under the Development Boards for Vidarbha, Marathwada and the rest of Maharashtra Order, 1994, issued in pursuance of the State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the rest of Maharashtra) Order, 1994.] [Entry 22 was added by Maharashtra 13 of 2001, section 2, (w.e.f. 15-12-1999).]
