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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 219 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 219. -226A.[Repealed by the Maharashtra Regional and Town Planning Act, 1966 (Maharashtra 37 of 1966), Section 165 (1)].Provisions regarding notices, etc.
