Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(19) in The Maharashtra Irrigation Act, 1976

(19)“Parishad Officer” means any officer of Zilla Parishad duly appointed with the previous approval of State Government by the Zilla Parishad by an order in writing for all or any of the purposes of this Act specified in the order;