Section 280A(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Notwithstanding anything contained in sections 47, 51, 70, 74, 85, 89 and other relevant provisions of this Act, where any person, during his term as the President, or a Chairman or Deputy Chairman of a Panchayat Samiti, or a Chairman of a Subjects Committee, was detained under any law providing for preventive detention at any time during the period of operation of the Proclamation of Emergency, which was issued on the 25th June, 1975 and was revoked on the 21st March, 1977, the whole period of his detention shall be ignored in computing the period of his absence for any of the purposes of this Act.
