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

State of Maharashtra - Subsection

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

(g)[may, subject to any instructions or directions given or issued under sub-section (1) of section 261,] [This portion was substituted for the word 'may' by Maharashtra 35 of 1963, Section 47(1)(a).] revise, or modify any decision taken by the Chairman or Deputy Chairman, Block Development Officer or any officer or servant working in the Block;