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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Maharashtra - Subsection

Section 159(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(4)The Zilla Parishad shall take the proposals and all objections received thereto or the report of the Committee, if any, into consideration at a meeting and may sanction the rules with or without modification.