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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Maharashtra - Subsection

Section 100(1)(d) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(d)All rights and liabilities which were enforceable by or against the State Government in relation to the works or Schemes [transferred under clause (b)] [These words were by Maharashtra 34 of 1966 Section 5(a).] under any contract or agreement or otherwise shall be enforceable by or against the Zilla Parishad [and all rights and liabilities which were enforceable by or against the Zilla Parishad, in relation to the works or schemes or property appertaining thereto revested in the State Government under the [second and third proviso] [This portion was added by Maharashtra 34 of 1966, Section 5(b).] to clause (c), under any contract or agreement or otherwise shall be enforceable by or against the State Government.]