Section 58(1D)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

[Cites 0, Cited by 0] [Section 58(1D)] [Section 58] [Entire Act]

(b)in the case of dissolved Panchayat Samiti before the expiration of a period of six months from the date of dissolution :

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