Section 138(3)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

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State of Maharashtra - Subsection

Section 138(3)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)re-appropriation of funds between the sub-heads under the same major head of account in respect of all subjects enumerated in the District List may be approved by the Standing Committee for an amount exceeding twenty-five thousand rupees but not exceeding fifty thousand rupees [at a time, subject to a limit of rupees one lac and fifty thousand in the aggregate, in any financial year] [These words were added by Maharashtra 6 of 1975, Section 43(c).],

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State of Maharashtra - Subsection

Section 138(3)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961