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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(1)(E) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(E)[] [Clause (b) was re-numbered as clause (E) Maharashtra 6 of 1975, Section 23(e).] the other Subjects Commitees shall each consist of-
(i)[eight Councillors] [These words were substituted for the words 'seven Councillors' by Maharashtra 6 of 1975, Section 23(e).] elected by the Zilla Parishad from amongst its Councillors: [*] [The word 'and' was deleted by Maharashtra 22 of 1962 Section 6(b).]