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[Cites 0, Cited by 0] [Section 257A(1)] [Section 257A] [Entire Act]

State of Maharashtra - Subsection

Section 257A(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)the area or areas so excluded by notification under clause (d) of subsection (1) of section 256, from the existing Block or Blocks, as the case may be, and notified as constituting a new Block or Blocks, shall be deemed to have been constituted as a new Panchayat Samitis or Samitis, for such Block or Blocks, under section 56;