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[Cites 0, Cited by 0] [Section 255(2)] [Section 255] [Entire Act]

State of Maharashtra - Subsection

Section 255(2)(v) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(v)the term for which the Councillors appointed under clause (iii) or the administrators appointed under clause (iv) shall hold office, and the manner of holding elections and filling casual vacancies;