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[Cites 0, Cited by 0] [Section 118(1a)] [Section 118] [Entire Act]

State of Maharashtra - Subsection

Section 118(1a)(e) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(e)[ in section 111, in sub-section (4) the proviso shall be deleted.] [ This clause was substituted for clauses (e) and (f) by Maharashtra 6 of 1975, Section 36.]