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[Cites 0, Cited by 0] [Section 260(2)] [Section 260] [Entire Act]

State of Maharashtra - Subsection

Section 260(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)all powers and duties of the Zilla Parishad, the Panchayat Samiti, the Standing Committee or Subjects Committees or other Committees shall, during the period of dissolution [* *] [The words 'or supersession' were deleted by Maharashtra 21 of 1994, Section 76(2)(c).], be exercised and performed by such person or persons as the State Government from time to time appoints in that behalf;