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[Cites 0, Cited by 0] [Section 255(2)] [Section 255] [Entire Act]

State of Maharashtra - Subsection

Section 255(2)(vii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(vii)the substitution of any such transferee for an existing local authority or the addition of any such transferee as a party to any legal proceeding to which an existing local authority is a party; and the transfer of any proceedings pending before the existing local authority or any authority or officer subordinate to it to any such transferee or any authority or officer subordinate to it;