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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2)(a) in The Maharashtra Village Panchayats Act, 1959

(a)the amount which may be allotted to the village fund by the State Government under the provisions of section 191 of the Bombay District Municipal Act, [1901] [See now the Municipalities Act, 1965 (Maharashtra XL of 1965)] or [* * *] [These words 'under the said Act in its application to the Saurashtra area of the State of Bombay and' were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] under section 8 of the Central Provinces and Berar Municipalities Act, [1922] [See now the Municipalities Act, 1965 (Maharashtra XL of 1965)];