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[Cites 0, Cited by 0] [Section 255(2A)] [Section 255] [Entire Act]

State of Maharashtra - Subsection

Section 255(2A)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)Where an order made in this behalf under this section is amended, added to or rescinded by the State Government at any time before the commencement of the said Act, the said amendment, addition or recession, as the case may be, shall, notwithstanding anything contained in this section, be deemed to have been validly made and shall not be called in question in any Court or before any other authority.]