Section 290 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
290. Repeal.
- Subject to the provisions of section 288, the Bombay Local Boards Act, 1923, the Central Provinces and Berar Local Government Act, 1948, and the Hyderabad District Board Act, 1955, are hereby repealed.First Schedule(See section 100)Subjects of Activities (Including Development Activities)Agriculture
