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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Maharashtra - Subsection

Section 159(1)(d) in The Maharashtra Village Panchayats Act, 1959

(d)the unexpended balance of the village funds and all the properties (including arrears of rates, taxes and fees) shall, until the amalgamated Panchayat is constituted and holds its first meeting, be utilised for the benefit of the inhabitants of such local areas in such manner as the administrator or administrators may think fit;