Section 143 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
143. Application of Chapter.
- The provisions of this Chapter apply to those areas of the state to which this Act extends except that-(a)the provisions of sections 144 to 150 (both inclusive) apply only to the Bombay area of the State;(b)the provisions of section 151 [* * * *] [The words, figures and letter ]apply only to the Vidarbha area of the State; and(c)the provisions of section 152 [* * * *] [The words, figures and letter 'and section 152A' were deleted by Maharashtra 3 of 2002, Section 3(b).] apply only to the Hyderabad area of the State.
