Section 16(1)(h) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

[Cites 0, Cited by 5] [Section 16(1)] [Section 16] [Entire Act]

(h)if he holds any office of profit under a Panchayat or Zilla Parishad or under or in the gift of the Government; or

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