Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(g) in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998

(g)[ "Panchayat" means a Panchayat at District level (Zilla Parishad) constituted under section 9 of the Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961;] [[Clause (g) was substituted by Maharashtra 30 of 2000, Section 2(b) (w.e.f. 5-5-2000).