Section 269(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)On the issue of an order of dissolution under sub-section (1), elections of the members shall be held under the provisions of this Act or the rules made thereunder [* * *] [The position beginning with the words 'on or before' and ending with the words 'in that order' was deleted by Maharashtra 21 of 1994, Section 77(3).]
