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[Cites 0, Cited by 0] [Section 253A(1)] [Section 253A] [Entire Act]

State of Maharashtra - Subsection

Section 253A(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)for the State Government or any officer authorised or to be authorised in this behalf, by order temporarily to allot members of the service of the State Government to such posts as may be provisionally sanctioned by the State Government or by Zilla Parishads and as have been or are specified in that order; and such members of the service of the State Government as have been, or are, so allotted, shall be and shall be deemed always to have been taken over by the Zilla Parishads during the period aforesaid or until they are duly finally allotted under the foregoing provisions of this Chapter, whichever is sooner;