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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(5) in The Maharashtra Village Panchayats Act, 1959

(5)If it comes to the notice of a panchayat that on account of the neglect of a landholder or dispute between him and his tenant the cultivation of this estate has seriously suffered, the panchayat may bring such fact to the notice of the Collector.