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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(4) in The Maharashtra Village Panchayats Act, 1959

(4)The Secretary shall submit a weekly statement of accounts to the [panchayat] [This word was substituted for the word 'Sarpanch' by Maharashtra 38 of 2006, Section 9(b)(1).] and a monthly statement of account to the Block Development Officer, giving in particular the details of the receipts into and payments from and the balance in the funds. [* * * *] [The words 'under his control' were deleted by Maharashtra 38, of 2006, Section 9(b)(ii), (w.e.f. 21.12.2006).]. ]