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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(xxxvi) in The Maharashtra Village Panchayats Act, 1959

(xxxvi)under sub-section 133, prescribing the officer or authority in whom the District Village Development Fund shall vest, the manner of the investment of the find, the rate of interest to be paid on the contributions made to the fund by Panchayat, the purpose for which and the terms and conditions on which loans may be granted and all matters incidental to the grant and repayment of such loans;