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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Maharashtra - Subsection

Section 159(1)(b) in The Maharashtra Village Panchayats Act, 1959

(b)all powers and duties of such Panchayats shall be exercised and performed by such person or persons (hereinafter referred to as the administrator or administrators) as the State Government appoints in this behalf;