Section 10(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)[ The Councillors of a Zilla Parishad constituted upon its dissolution before the expiration of its duration under sub-section (2) shall continue only for the remainder of the period for which the Councillors of the dissolved Zilla Parishad would have continued under sub-section (2) had it not been so dissolved.] [This sub-section was substituted for sub-sections (3) to (7) by Maharashtra 21 of 1994, Section 35(2).]
