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[Cites 0, Cited by 0] [Section 255(2)] [Section 255] [Entire Act]

State of Maharashtra - Subsection

Section 255(2)(iii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(iii)in a case falling under clause (c), the constitution of an interim Zilla Parishad consisting of such number of Councillors appointed by the State Government as the State Government may determine, until the successor Zilla Parishad is in due course constituted under this Act;