Legal Document View

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
[Cites 0, Cited by 0] [Section 255(1)] [Section 255] [Entire Act]

State of Maharashtra - Subsection

Section 255(1)(d) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(d)"successor local authority", in relation to any local area, means the Municipal Council or where there is no Municipal Council, the Zilla Parishad having jurisdiction over such area from the specified day.