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[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(6)(d) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(d)[in clause (7), for the words 'any person in the service of the Government' the words, brackets, letter and figures, 'any person in any District Service referred to in clause (b) of section 239 of the Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 or from any person in the service of the Government' shall be substituted, and in item (g)] [This portion was substituted for 'in clause (7), In item (g)' by Maharashtra 35 of 1963, Section 7(2).] for the word "prescribed" the words "prescribed by rules made by the State Government in this behalf" shall be substituted.