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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(1)On the constitution of a Zilla Parishad after a general election or otherwise, a meeting shall be called for the election of the President and Vice-President on the date fixed by the Collector under sub-section (2) of section 11.