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[Cites 0, Cited by 0] [Section 257A(1)] [Section 257A] [Entire Act]

State of Maharashtra - Subsection

Section 257A(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)the members so removed under clause (ii) of section 257 representing the area or areas excluded from the existing Block or Blocks shall be deemed to be the elected members of such newly constituted Panchayat Samiti or Samitis, as the case may be, and such members shall, from amongst themselves elect its Chairman and Deputy Chairman as provided under sections 67 and 68, respectively of this Act;