Section 257(iii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(iii)in a case where two or more Blocks are amalgamated into one Block, the constitution of an interim Panchayat Samiti consisting of such number of members appointed by the State Government as the State Government may determine, until the successor Panchayat Samiti is in due course constituted under this Act;
