Section 188 in The Maharashtra Village Panchayats Act, 1959
188. Amendment of certain Acts.
- During such time as this Act and the rules and bye-laws made thereunder are in operation in any village, the enactments mentioned in Schedule II shall be amended, modified or repealed in the manner and to the extent specified in the third columr thereof.[Schedule I] [Schedule 1 was inserted by Maharashtra 36 of 1965, Section 77.](Village List)(See section 45)Subjects of Activities including development ActivitiesAgriculture
