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 255(2)] [Section 255] [Entire Act]

State of Maharashtra - Subsection

Section 255(2)(iv) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(iv)[ in a case falling under clause (i) the appointment of Administrators to exercise the powers and to perform the duties and the functions of the successor Zilla Parishads including those of the Panchayat Samitis, the Standing Committees or Subject Committees or other Committees appointed, if any, until the Zilla Panshads are in due course constituted under this Act;] [Clause (iv) was substituted for the original by Maharashtra 6 of 1986, section 3.]