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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2)(d) in The Maharashtra Village Panchayats Act, 1959

(d)[ the sum representing the share of the panchayat in the net proceeds of the taxes, duties, tolls and fees levied by the State as distributed and allocated and determined by the State Government on the recommendations of the Finance Commissioner;] [Clause (d) was inserted by Maharashtra 21 of 1994, Section 22.]