Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 42] [Entire Act] State of Maharashtra - Subsection Section 42(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (6)The number of offices reserved as aforesaid shall be allotted by rotation to different Zilla Parishads in the prescribed manner.
