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

State of Maharashtra - Subsection

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

(g)all debts and obligations incurred and all contracts made by or on behalf of such Panchayats immediately before the said date and subsisting on the said date shall be deemed to have been incurred and made by the amalgamated Panchayat in exercise of the powers conferred on it by this Act;