Section 58(1D) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1D)An election to constitute a Panchayat Samiti shall be completed -(a)before the expiry of its duration specified in sub-section (1) of section 59;(b)in the case of dissolved Panchayat Samiti before the expiration of a period of six months from the date of dissolution :Provided that, where the remainder of the period for which the dissolved Panchayat Samiti would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the Panchytat Samiti for such period;(c)in the case of fresh election, if required to be held, under sub-section (2) of section 27 read with sub-section (2) of section 58 on such date, as soon as may be practicable, as may be fixed by the State Election Commission.]
