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[Cites 0, Cited by 7] [Section 62(1)] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)is for a period of three consecutive months (excluding in the case of its Chairman and Deputy Chairman any period of leave duly sanctioned), without the permission of the Panchayat Samiti absent from meetings thereof [or is absent from such meetings for a period of six consecutive months.] [These words were added by Maharashtra 21 of 1968, Section 5(a).]