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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Maharashtra - Subsection

Section 128(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(2)The rules made for this purpose shall also prescribe the limits of the value or consideration upto which and the subjects of relation to which each such authority or officer may accord the sanction.