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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(4) in The Maharashtra Village Police Act, 1967

(4)The powers of the State Government under sub-sections (1) and (2) may be exercised also by the District Magistrate:Provided that, the number of Police Patils appointed by the State Government for any village or group of villages shall not be exceeded, without the previous sanction of the State Government.