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[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)has been removed from office under section 42 and [six years] [These words were substituted for the words 'five years' by Maharashtra 41 of 1994, section 120(c).] have not elapsed from the date of such removal, unless he has, by an order made by the State Government in this behalf, been relieved earlier from the disqualification arising on account of such removal from office; or