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[Cites 0, Cited by 1] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(6)[ The provision of section 43 shall mutatis mutandis apply in respect of the term of appointment of the Chairman of a Subjects Committee.] [Sub-section (6) was substituted by Maharashtra 27 of 2000, Section 7.]