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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(v) in The Maharashtra Village Panchayats Act, 1959

(v)under sub-section (2) o,f section 33, prescribing the powers of, and the procedure to be followed by the [* * *] [The words 'Collector or other' were deleted by Maharashtra 5 of 1962. Section 286, Tenth Schedule.] officer presiding;