Section 90A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
90A. [ Provisions of section 53 to apply to handing over charge to new Chairman of Subjects Committee. [Section 90A was inserted by Maharashtra 35 of 1963, Section 40]
- The provisions of section 53 relating to the handing over of charge to a new President or Vice-President shall apply mutatis mutandis in relation to the handing over of charge to the new Chairman of the Standing or a Subjects Committee.]
