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[Cites 0, Cited by 0] [Section 255(2A)] [Section 255] [Entire Act]

State of Maharashtra - Subsection

Section 255(2A)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)The State Government may, on an application or suo motu, amend, or add to, or rescind any order made in this behalf under this section or any part of such order, whether made before or after the commencement of the Maharashtra Zilla Parishads and Panchayat Samitis (Third Amendment) Act, 1982, if in its opinion, it is necessary to do so on the ground that the order made is casuing or is likely to cause, under hardship or greater hardship to any such employee or employees or on the overriding ground of administrative convenience.