Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 9] [Entire Act] State of Maharashtra - Subsection Section 9(2) in The Maharashtra Municipal Corporations Act, 1949 (2)Any person who ceases to be a councillor shall, if qualified under sub-section (1), be eligible for re-elections as such.
