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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(3)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)in the case of election held after the dissolution of the Panchayat Samiti be later than the date of expiry of the period of six months from the date of dissolution of the Panchayat Samiti.]