Section 8AA in The Maharashtra Village Panchayats Act, 1959
8AA. [ Powers and duties of Gram sabha. [Section 8AA was inserted by Maharashtra 3 of 2003, Section 3.]
- It shall be competent for every Gram sabha,-(i)to approve the social or economic development plans, programmes and projects to be implemented by the panchayat before such plans, programmes and projects are taken up for implementation by such panchayat;(ii)to grant permission for incurring any expenditure by the panchayat on the development schemes;(iii)to convey its views to the panchayat before taking any decision by the panchayat in respect of any proposal for acquisition of any land falling within the jurisdiction of such panchayat, for the Government purpose, by the Land Acquisition Authority concerned.]
