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[Cites 0, Cited by 1] [Section 129] [Entire Act]

State of Maharashtra - Subsection

Section 129(5) in The Maharashtra Village Panchayats Act, 1959

(5)Fees for-
(a)every writ demand issued under sub-section (2),
(b)every distress made under sub-section (4),
(c)the costs of maintaining any livestock under sub-section (4), shall be chargeable at such rates as may be prescribed.