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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(5) in The Maharashtra Village Panchayats Act, 1959

(5)The Village Development Committee constituted under sub-section (1) shall be deemed to be committee of the panchayat and shall be under overall supervision and control of the panchayat. The administrative machinery of the panchayat shall assist such committee as it assists the panchayat.