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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Maharashtra - Subsection

Section 108(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)shall sanction, execute, supervise or administer any works or development schemes from block grants, and for this purpose incur expenditure therefrom;