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[Cites 0, Cited by 0] [Section 267] [Entire Act]

State of Maharashtra - Subsection

Section 267(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)The Commissioner shall forthwith submit to the State Government a report of every case occurring under this sections, and the State Government may pass such order in the case as it deems fit.