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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Maharashtra - Subsection

Section 128(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)The State Government shall be competent to vary the prescribed limits, from time to time by notification published in the Official Gazette, provided that where the limits are so increased, the increased limits shall not be more than twice the limits prescribed by the rules.]