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 100(1)] [Section 100] [Entire Act]

State of Maharashtra - Subsection

Section 100(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)On such transfer, the works and development schemes shall vest in the Zilla Parishad, but subject to such terms and conditions [which may, with the consent of a Zilla Parishad be modified from time to time] [These brackets and words were inserted by Maharashtra 43 of 1964, Section 19(a).] as may be specified in the notification under clause (b):