Section 257A(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The term of the newly constituted Panchayat Samiti and its members shall be co-terminus with that of the existing Panchayat Samiti by the division of which the new Panchayat Samiti has been constituted:] [This sub section was inserted by Maharashtra 26 of 1982, Section 2(b)]
