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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Maharashtra - Subsection

Section 186(7) in The Maharashtra Village Panchayats Act, 1959

(7)all debts and obligations incurred and all contracts made by or in behalf of the old Panchayats immediately before the said date and subsisting on the said date shall be deemed to have been incurred and made by the new Panchayats in exercise of the powers conferred to them by this Act;