Section 41 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
41. [ Term of office of Councillors. [Sections 41 and 41A were substituted for section 41, by Maharashtra 41 of 1994, Section 131.]
(1)The term of office of the Councillors shall be co-terminus with the duration of the Council.(2)A Councillor may resign his office unconditionally at any time by notice in writing in his hand addressed to the Collector and delivered in person and sign before the Collector and then only such resignation shall be effective.
