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State of Maharashtra - Section
Section 125 in The Maharashtra Village Panchayats Act, 1959
125. [ [Deleted by Maharashtra Act No. 11 of 2018, dated 16.1.2018.]
***.]| 125. Lump-sum contribution by factories in lieu of taxes levied bypanchayats.- (1) Subject to any rules that may be under the Act, and regard being had to the fact that a factory itself provides in the factory area all or any of the amenities which suchpanchayatprovides, apanchayatmay arrive at an agreement with any factory with the sanction of the State Government to receive lump-sum contribution in lieu of all or any of the taxes levied by thepanchayat.(2) Where no such agreement as it referred to in sub-section (1) can be reached, the matter may be referred to the State Government in the manner prescribed and the State Government may after giving to thepanchayatand the factory concerned an opportunity of being heard decide the amount of such contribution. The decision of the State Government shall be binding on thepanchayatand the factory concerned. |