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[Cites 0, Cited by 0] [Section 255(4)] [Section 255] [Entire Act]

State of Maharashtra - Subsection

Section 255(4)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)Where an order is made under this section, the State Government shall before the expiry of the term of the Councillors or administrator appointed under paragraph (iii) or (iv) of sub-section (2), take steps in accordance with section 9 of this Act for the purpose of determining the number of Councillors of, and for holding election for the new Zilla Parishad or Parishads, as the case may be.