Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 169] [Entire Act] State of Maharashtra - Subsection Section 169(5) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (5)Where the property is in the jurisdiction of another Zilla Parishad, the warrant shall be addressed to the President of that other Zilla Parishad.
