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[Cites 0, Cited by 0] [Section 146(1)] [Section 146] [Entire Act]

State of Maharashtra - Subsection

Section 146(1)(ii) in The Maharashtra Village Panchayats Act, 1959

(ii)to be established for a village which has been newly [specified by notification issued under clause (g) of article 243 of the Constitution of India] [These words were substituted for the word 'declared' by Maharashtra 21 of 1994, Section 24 (1).].