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[Cites 0, Cited by 0] [Section 260(2)] [Section 260] [Entire Act]

State of Maharashtra - Subsection

Section 260(2)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)all property vested in the Zilla Parishad shall, during the period of dissolution [* *] [The words 'or supersession' were deleted by Maharashtra 21 of 1994, Section 76(2)(d).], vest in the State Government;