Section 118(1a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1a)[ sub-section (1) of section 111 shall be deleted,] [Clause (1a) was inserted by Maharashtra 35 of 1963, Section 51(1)](a)for the words "Zilla Parishads" or the word "Parishad" the words "Panchayat Samiti".(b)for the words "President" the words "Chairman of a Panchayat Samiti",(c)for the words "Vice President" [wherever they occur except in subsection (4) of section 111] [These words were inserted by Maharashtra 35 of 1963, Section 51(2).], the words "Deputy Chairman of a Panchayat Samiti, [* * * ] [The word 'and' was deleted by Maharashtra 22 of 1062, Section 8](d)for the words "Councillor" and "Councillors" the words "member" and "members", respectively,(d1)[ in sub-section (4) of section 111, for the word "fifteen" the word "ten" and for the word "ten" the word "seven"] [Clause (d1) was inserted by Maharashtra 35 of 1073, Section 51(3)] shall be substituted,(e)[ in section 111, in sub-section (4) the proviso shall be deleted.] [ This clause was substituted for clauses (e) and (f) by Maharashtra 6 of 1975, Section 36.]Standing and Subjects Committees
