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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2)(c) in The Maharashtra Village Panchayats Act, 1959

(c)the proceeds or a tax on professions, trades, callings and employments assigned to the panchayat [under clause (b) of section 163 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961] [This portion was substituted for the words, brackets, letter and figures' under clause (b) of sub-section (1) of section 102C of the Bombay Local Boards Act, 1923', by Maharashtra 36 of 1965 Section 31(1).];