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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(4)(e) in The Maharashtra Village Panchayats Act, 1959

(e)the Gram sabha, in its discretion, may give preference to the members of the village level institutions, if any, like Mahila Mandats, Youth Clubs, etc.;