Section 58(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The provisions of [ [sections 12A, 19 to 27] [These words and figures were substituted for the words and figures 'section 19 to 28' by Maharashtra 21, 1954, Section 53(4)(a).], 27A and 28] [Existing sub-section (1A) was re-numbered and re-lettered as sub-section (1E), by Maharashtra 21 of 1994, Section 53(3).] (both inclusive) and [28A to 28D (both inclusive), 29 to 33 (both inclusive), 33A and 34 to 37 (both inclusive)] [This portion was substituted for '27 to 37 (both inclusive)' by Maharashtra 35 of 1963, Section 19(b).] relating to elections and election disputes and any rules made thereunder shall apply mutatis mutandis [in relation to election of members under [* * *] [This portion was substituted for the words, brackets and figures' in relation to election of Sarpanchas or Chairman of Executive Committees elected under sub section (2) of section 57' by Maharashtra 7 of 1967, Section 5.] subsections (1) of section 57.]
