Section 40(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

[Cites 0, Cited by 7] [Section 40(1)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)is, for a period of six consecutive months (excluding in the case of the presiding authority the period of leave duly sanctioned) without the permission of the Zilla Parishad, absent from meetings thereof [or is absent from such meeting for a period of twelve consecutive months] [These word were added by Maharashtra 21 of 1968, Section 3(a).],

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State of Maharashtra - Subsection

Section 40(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961