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[Cites 0, Cited by 0] [Section 260(2)] [Section 260] [Entire Act]

State of Maharashtra - Subsection

Section 260(2)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)all Councillors and members of Panchayat Samitis, the Standing Committee, Subjects Committees or other Committees, if any, shall, in case of dissolution, as from the date specified in the order of dissolution, [**] [The words 'and in the case of supersession, as from the date of the order of supersessions' were deleted by Maharashtra 21 of 1994, Section 76(2)(b).] vacate their offices as such Councillors or members;