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 0] [Section 21(3)] [Section 21] [Entire Act] State of Maharashtra - Subsection Section 21(3)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (b)that the election of all or any of the returned candidates is void and that he himself or any other candidates has been duly elected; or