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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2)(h) in The Maharashtra Village Panchayats Act, 1959

(h)all sums received by way of loans from the State Government or the [Zilla Parishad] [These words were substituted for the words 'District Local Board' by Maharashtra 5 of 1962 Section 286 Tenth Schedule.] or out of the District Village Development Fund constituted under section 133 [and all sums borrowed under section 57A] [This portion was added by Maharashtra 35 of 1963, Section 80 Schedule.];