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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Maharashtra - Subsection

Section 159(1)(f) in The Maharashtra Village Panchayats Act, 1959

(f)all budget estimates, assessments, assessment lists, valuation or measurements made or authenticated by such Panchayats immediately before the said date shall be deemed to have been made or authenticated in respect of the amalgamated village under this Act;