Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Maharashtra - Subsection

Section 159(1)(i) in The Maharashtra Village Panchayats Act, 1959

(i)all proceedings pending at the said date before such Panchayats shall be deemed to be transferred to, and continued by, the administrator or administrators or the amalgamated Panchayats, as the case may be;