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 269(2)] [Section 269] [Entire Act]

State of Maharashtra - Subsection

Section 269(2)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)all members of the Panchayat Samiti, in case of dissolution, as from the date [***] [The words 'in case of supersession as from the date of the order of supersession, and' were deleted by Maharashtra 71 of 1994, Section 77(2)(b).] specified in the order of dissolution, vacate their office as such members;