Section 255A(iii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(iii)the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by an order published in the Official Gazette, provide in respect of such area for all or any of the matters specified in paragraphs (vi) to (xii) (both inclusive) of sub-section (2) of section 255 and the provisions of sub-section (3) of that section shall apply to such order:]
