Section 253A(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

[Cites 0, Cited by 0] [Section 253A(1)] [Section 253A] [Entire Act]

(c)for the State Government to make provision by order for the terms and conditions of service of members who have been, or are, so allotted:

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