Section 111(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[ Subject to the provisions of this section, the State Government shall make rules consistent with this Act, with respect to the place, conduct and adjournment of such meetings, and generally with respect to the transaction of business thereat.] [Sub-section (2) was substituted by Maharashtra 35 of 1963, Section 49(1).]
