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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)pending the election of the Chairman, or during the absence of the Chairman [from the District, or by reason of leave, for a period exceeding thirty days] [These words were inserted by Maharashtra 35 of 1963, Section 30.] exercise the powers and perform the duties of the Chairman.