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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(3)(e) in The Maharashtra Village Panchayats Act, 1959

(e)incur contingent expenditure [upto one hundred rupees] [These words were substituted for the words 'upto ten rupees' by Maharashtra 1 of 1998 Section 2(b).] at any one on occasion;