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

State of Maharashtra - Subsection

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

(b)if amongst the elected Councillors-
(i)there is only one Councillor belonging to such Caste or Tribe, he shall (unless he is already elected as President of the Zilla Parishad) be the Chairman of the Social Welfare Committee;
(ii)[* * * * * * *] [Sub clauses (ii), (iii) and the proviso was deleted by Maharashtra 21 of 1994, Section 7(1)(a).]
(iii)[* * * * * * *] [ Sub clauses (ii), (iii) and the proviso was deleted by Maharashtra 21 of 1994, Section 7(1)(a).]