Section 257A(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

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State of Maharashtra - Subsection

Section 257A(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)on constitution of the new Panchayat Samiti or Samitis under clause (a), the State Government shall, by order published in the Official Gazette, provide for the transfer, in whole or in part, of the rights and liabilities of the existing Panchayat Samiti or Samitis to the newly constituted successor Panchayat Samiti or Samitis, as the case may be, and the terms and conditions of such transfer; and such other incidental, consequential and supplementary matters as may be necessary to give effect to the notification issued under section 256; and

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State of Maharashtra - Subsection

Section 257A(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961