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[Cites 0, Cited by 0] [Section 179(3)] [Section 179] [Entire Act]

State of Maharashtra - Subsection

Section 179(3)(b) in The Maharashtra Village Panchayats Act, 1959

(b)for recovering any such record to issue a search warrants and to exercise all such powers with respect thereto as may lawfully be exercised by a Magistrate under the provisions of Chapter VII of the [Code of Criminal Procedure, 1989.] [See now the Code of Criminal Procedure, 1973 (2 of 1974).]