Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(15A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (15A)[ "Executive Officer" means the Executive Officer appointed under section 96A;] [Clause (15A) was Inserted by Maharashtra 12 of 1994, Section 2.]
