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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3)(a) in The Maharashtra Local Authority Members Disqualification Rules, 1987

(a)to the councillor in relation to a municipal party and a Zilla Parishad party and member in relation to a Panchayat Samiti party, in respect of whom the petition has been made, and