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 2] [Entire Act] State of Maharashtra - Section Section 66 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 66. [Chairman to continue to carry out duties until his successor enters upon office.] [Section 66 was deleted by Maharashtra 21 of 1994, Section 60.] [Deleted]
