Section 8(1A) in The Maharashtra Village Panchayats Act, 1959
(1A)[ The panchayat shall place the report of the expenditure incurred on the development activities before the Gram sabha once in every six months, and display the information thereof on the notice board of the panchayat.] [Sub-section (1-A) was inserted by Maharashtra 38 of 2006, Section 3(a) w.e.f. 21-12-2006.];
