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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(8A) in The Maharashtra Village Panchayats Act, 1959

(8A)[ "Finance Commission" means the Finance Commission constituted in accordance with the provisions of article 243-1 of the Constitution of India;] [Clause (8A) was inserted by Maharashtra 21 of 1994,Section 2(3).]