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[Cites 0, Cited by 0] [Section 132B(2)] [Section 132B] [Entire Act]

State of Maharashtra - Subsection

Section 132B(2)(b) in The Maharashtra Village Panchayats Act, 1959

(b)an amount not less than thirty-five per cent of the amount of grant received by a panchayat under sub section (1) of section 131, with effect from the financial year 1996-97 and every year thereafter. In the case of a panchayat constituted for any Devasthan Inam Village, such amount shall be in accordance with such order as the State Government may, from time to time, make in this behalf, regard being had to the land therein which may be exempt from the payment of land revenue either wholly or partially;