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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(4)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)the dispute is referred to the Commissioner within a period of ten days from the date of the election of the Councillor;