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[Cites 0, Cited by 0] [Section 255] [Entire Act]

State of Maharashtra - Subsection

Section 255(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)Where an order is made under this section transferring the assets, rights and liabilities of an existing local authority, then, by virtue of that order, such assets, rights and liabilities of the existing local authority shall vest in and be the assets, rights and liabilities of the transferee.