Section 109(3)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

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State of Maharashtra - Subsection

Section 109(3)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)The Standing Committee in relation to subjects allotted to any Subjects Committee including the subjects allotted to itself -

(i)may authorize any officer or servant to enter on, and inspect, any immovable property occupied by the Zilla Parishad, or any institution under the control and management of the Zilla Parishad or any work or development schemes in progress undertaken by the Zilla Parishad or under its direction;

(ii)may make any proposal to the Zilla Parishad concerning its power and functions; and

(iii)shall review periodically the progress of all activities of the Zilla Parishad, and place report thereon before the Zilla Parishad.

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State of Maharashtra - Subsection

Section 109(3)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961