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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1)(ii) in The Maharashtra Village Panchayats Act, 1959

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