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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Maharashtra - Subsection

Section 133(2)(a) in Maharashtra Housing and Area Development Act, 1976

(a)all members of the Panchayat shall, in the case of dissolution, as from the date specified in the order of dissolution, and in the case of supersession, as from the date of the order of supersession, vacate their office as such member;