Section 49(7) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(7)[ If the motion of no-confidence is not moved, or, as the case may be, is rejected, no fresh motion of no-confidence shall be brought before the Zilla Parishad within a period of [one year] [Sub-section (7) was substituted by Maharashtra 1 of 1993, section 3(2)] from the date of the special meeting convened under sub-section (3).]
