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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(3)(a) in The Maharashtra Village Panchayats Act, 1959

(a)The powers conferred by this section on the Collector may be exercised also by an Assistant or Deputy Collector or by a Survey Officer or such other officer appointed under any of the Acts referred to in sub-section (2).