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[Cites 0, Cited by 0] [Section 58(1D)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(1D)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)in the case of fresh election, if required to be held, under sub-section (2) of section 27 read with sub-section (2) of section 58 on such date, as soon as may be practicable, as may be fixed by the State Election Commission.]