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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(3)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)that the [* * *] [The words 'Co-option or' were deleted by Maharashtra 41 of 1994, Section 126(c)(i).] nomination of all or any of the [* * *] [The words 'Co-opted or' were deleted by Maharashtra 41 of 1994, Section 126(c)(ii)] nominated Councillors is void.