Section 62(1AA)(d) in The Maharashtra Village Panchayats Act, 1959

[Cites 0, Cited by 0] [Section 62(1AA)] [Section 62] [Entire Act]

(d)the statement made under clause (a), (b) or (c), as the case may be, shall be placed by the Sarpanch, before the panchayat ;

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