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 94] [Entire Act] State of Maharashtra - Subsection Section 94(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (2)Every Chief Executive Officer and Deputy Chief Executive Officer shall be liable to be transferred by the State Government.
