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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(1)The term of office of members of a Standing Committee and a Subjects Committee of a Zilla Parishad shall be co-terminus with the term of office of Councillors of that Zilla Parishad.