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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(b) in The Maharashtra Local Authority Members Disqualification Rules, 1987

(b)declare that the councillor in relation to the municipal party and Zilla Parishad party or member in relation to the Panchayat Samiti party, in respect of whom the petition has been made has become subject to disqualification under the Act [and copies of the order] [These words were substituted for the words 'and the copies of the order' by G. N. of 16.3.1990.] shall be delivered or forwarded to the petitioner, the councillor or member in relation to whom the petition has been made and to the leader or [such municipal party or Zilla Parishad party] [These words were substituted for the words 'such municipal party and Zilla Parishad party', by G. N. of 16.3.1990.] or, as the case may be, Panchayat Samiti party, if any, concerned.