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[Cites 0, Cited by 0] [Section 83(4)] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(4)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)If the Vice-President is a person belonging to a Scheduled Caste or a Scheduled Tribe and there is no other elected Councillor belonging to such Caste or Tribe, then he shall be the Chairman of the Social Welfare Committee;