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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Maharashtra - Subsection

Section 149(b) in The Maharashtra Village Panchayats Act, 1959

(b)the unexpended balance of the village fund and the property vesting in the Panchayat shall vest in the Collector, to be utilised for the benefit of the inhabitants of the area as the Collector may think fit.