115ZF. Application of certain section relating to miscellaneous matters to Taluka Panchayat.
- The provisions of sections 200, 202, 203, 204, 205, 206, 207, 208, 209, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 236, 237, 238, 241, 242 , 243, 244 and 246, shall apply, mutatis mutandis, in respect of matters relating to Taluka Panchayat, subject, however, that the expressions "Panchayat" or "Zilla Panchayat" wherever they appear, shall be construed as "Taluka Panchayat" the expressions "Chief Executive Officer" and "Secretary" wherever they appear, shall be construed as Member Secretary and the expressions "Adhyaksha or Upadhyaksha", "Sarpanch or Deputy Sarpanch", wherever they appear, shall be construed as "Chairperson" or "Vice-Chairperson" of the Taluka Panchayat.]
