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[Cites 0, Cited by 0] [Section 255(2)] [Section 255] [Entire Act]

State of Maharashtra - Subsection

Section 255(2)(ix) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(ix)the continuance within the area of an existing local authority of all or any appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws, regulations or forms made, issued, imposed, or granted by, or in respect of, such existing local authority and in force within its area immediately before the specified day, until superseded or modified under this Act;