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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(1)For every District, there shall be established a Zilla Parishad consisting of a President and Councillors; and the Zilla Parishad shall have all such powers and discharge all such functions as are vested in it by or under this Act, or otherwise.