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[Cites 0, Cited by 0] [Section 137(1)] [Section 137] [Entire Act]

State of Maharashtra - Subsection

Section 137(1)(b) in The Maharashtra Village Panchayats Act, 1959

(b)to require a panchayat to take into consideration,-
(i)any objection which appears to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] to exist to the doing of anything which is about to be done, or is being done by such panchayat; or
(ii)any information which the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] is able to furnish and which appears to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] to necessitate the doing of a certain thing by the panchayat, and to make a written reply to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] within a reasonable time stating its reasons for not desisting from doing or for not doing such things.