Section 3 in The Maharashtra Village Panchayats (Amendment) and the Maharashtra Village Panchayats (Payment of Lump-sum Contribution by Factories in Lieu of Taxes) Rules (Repeal) Act, 2017
3. Amendment of section 176 of III of 1959.
- In section 176 of the principal Act, in sub-section (2), clause (xxvii) shall be deleted.
