Section 43(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

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State of Maharashtra - Subsection

Section 43(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)in case of the Zilla Parishads which have completed the first year of their term but have not yet completed two years since their first meeting after the general elections, the term of the Presidents of such Zilla Parishads shall be two years, each; and

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State of Maharashtra - Subsection

Section 43(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961