Section 2 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
2. Deletion of section 125 of III of 1959.
- Section 125 of the Maharashtra Village Panchayats Act (hereinafter referred to as "the principal Act") shall be deleted.
