Section 42(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)No Councillor [* * * *] [The portion beginning with the words 'including' and ending with the figures '1992' was deleted by Maharashtra 21 of 1994, Section 48(2).] shall be or shall continue to be, President or Vice-President if he has held any such office of the President or Vice-President of any Zilla Parishad for a period of more than ten years in the aggregate.
