Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 254] [Entire Act] State of Maharashtra - Subsection Section 254(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (2)A notification issued by the State Government as aforesaid shall be laid before each House of the State Legislature as soon as possible after it is issued.
