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[Cites 0, Cited by 0] [Section 158(4)] [Section 158] [Entire Act]

State of Maharashtra - Subsection

Section 158(4)(i) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(i)contribute an amount equal to twenty-five per cent. to the village fund of each Panchayat situated within the jurisdiction of the Pune Metropolitan Region Development Authority, and