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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 257] [Entire Act] State of Maharashtra - Subsection Section 257(vii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (vii)such incidental, consequential and supplementary matters as may be necessary to give effect to any notification issued under section 256.]