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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of Maharashtra - Subsection

Section 268(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(4)The Commissioner shall forthwith furnish to the State Government a copy of the order made by him under sub-section (3), and the State Government may pass such order in the case as it deems fit.