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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(24A) in The Maharashtra Village Panchayats Act, 1959

(24A)[ "Village Development Committee" means a committee constituted under section 49, which shall be deemed to be a committee of the panchayat;] [Clause (24A) was inserted by Maharashtra 23 of 2003, Section 2(b).]