Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 269] [Entire Act] State of Maharashtra - Subsection Section 269(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (6)Every order made under sub section (1) shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after it is made.
