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 47] [Entire Act] State of Maharashtra - Subsection Section 47(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (2)The President shall not be entitled to any honorarium during any period of absence exceeding thirty days in a year under sub-section (1).
