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State of Maharashtra - Section

Section 285A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

285A. [ Power of State Government to appoint headquarters of Zilla Parishads and Panchayat Samitis. [Section 285A was inserted by Maharashtra 35 of 1963, Section 77]

- The headquarters of every Zilla Parishad and Panchayat Samiti shall be located at such place (whether within or without the District) as the State Government may in consultation with the Zilla Parishad, or Panchayat Samiti concerned, by notification in the Official Gazette, appoint in this behalf.]