Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 274(2)] [Section 274] [Entire Act]

State of Maharashtra - Subsection

Section 274(2)(xxxix) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(xxxix)under section 248, regulating the requirement (including reservation for Scheduled Castes and Scheduled Tribes and Backward Classes), functions, and terms and conditions of service of persons referred to therein and regulating payment to be made by a Zilla Parishad towards pension, gratuity and other benefits as respects officers and servants referred to therein;