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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Maharashtra - Subsection

Section 101(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)any other notification shall be laid before each House of the State Legislature as soon as may be after it is issued, and shall be subject to such modification as the State Legislature may make during the session in which it is so laid and publish in the Official Gazette