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

State of Maharashtra - Subsection

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

(f)may recommend for the consideration of the Zilla Parishad any works or development schemes which should be undertaken by the Zilla Parishad in the Block, and indicate the extent to which local resources are likely to be obtained in such works or schemes;