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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(xxxi) in The Maharashtra Village Panchayats Act, 1959

(xxxi)under sub-section (5) of section 129, prescribing the rates of fees for writ of demand, distress and cost of maintaining any livestock seized;