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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(2)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)in case of the Zilla Parishads which have not completed one year since the first meeting after the general elections, the term of the Presidents and Vice-Presidents of such Zilla Parishads shall be two and a half years, each;