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[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Maharashtra - Subsection

Section 145(2)(b) in The Maharashtra Village Panchayats Act, 1959

(b)all powers and duties of the Panchayat shall, during the period of dissolution [* * *] [The words 'or supersession' were deleted by Maharashtra 21 of 1994, Section 23(2)(c).] be exercised and performed by such person or persons as the State Government may, from time to time, appoint in that behalf; and