Section 65 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
65. [ Term of office of Chairman and Deputy Chairman of Panchayat Samiti. [Section 65 was substituted by Maharashtra 27 of 2000, Section 5.]
- Save as otherwise provided in this Act, the provisions of section 43 shall mutatis mutandis apply in relation to the term to office of the Chairman and Deputy Chairman of a Panchayat Samiti.]
