Section 260(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)On the issue of an order of dissolution under sub-section (1), elections of Councillors [*] [The words 'and Members of Panchayat Samiti' were deleted by Maharashtra 21 of 1994, Section 76(3)(a).] shall be held under the provisions of this Act or the rules made thereunder [* * * * *] [The portion beginning with the words 'on or before' and ending with the words 'aforesaid order' was deleted by Maharashtra 21 of 1994, Section 76(3)(b).]
