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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(v) in The Maharashtra Village Panchayats Act, 1959

(v)any other matter which the [Standing Committee, Panchayat Samiti or Chief Executive or any officer authorized by the Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal or Collector or any Officer authorised by the Collector' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] in this behalf, requires to be placed before such meeting.