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[Cites 0, Cited by 0] [Section 341B] [Entire Act]

State of Maharashtra - Subsection

Section 341B(9) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(9)The subsequent election to the post of the President after expiry of the first term of the two and a half years of the President elected under the provisions of sub-section (2), shall be held within a period of eight days prior to the expiry of the said term of the earlier President :Provided that, the newly elected President shall take charge on the last day of the term of the outgoing President or next day thereafter.