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[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 126 in The Maharashtra Village Panchayats Act, 1959

126. Farming of fees on markets, etc.

- It shall be lawful for a panchayat to lease by public auction or private contract the collecting of any fees levied by it on markets and weekly-bazars:Provided that, the lessee shall give security for the due fulfillment of the condition of the lease.