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[Cites 0, Cited by 0] [Section 49A] [Entire Act]

State of Maharashtra - Subsection

Section 49A(5) in The Maharashtra Village Panchayats Act, 1959

(5)The Beneficiary Level Sub-Committee shall exercise the powers and authority, and discharge the duties and perform the functions in respect of the activity, scheme or utility for which it is constituted, and shall be under the overall superintendence, control and guidance of the Village Development Committee.