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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2)(ii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(ii)in the case of election held after the dissolution of the Zilla Parishad, be later than the date of expiry of the period of six months from the date of dissolution of the Zilla Parishad,]