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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Maharashtra - Subsection

Section 145(a) in Maharashtra Housing and Area Development Act, 1976

(a)to call for any proceedings of a Panchayat or an extract therefrom, any book or document in the possession or under the control of a Panchayat, and any return, statement, account or report which the Board thinks fit to require such Panchayat to furnish; and