Section 83(5) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(5)The remaining four Subjects Committees shall be placed in charge of such of the remaining two Chairmen as the Zilla Parishad may determine in this behalf.[* * * * * * ] [ The proviso was deleted by Maharashtra 21 of 1994, Section 71(2).]
