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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(2)(c) in The Maharashtra Village Panchayats Act, 1959

(c)exercise supervision and control over the acts done and action taken by all officers and servants of the panchayat [including supervision over the keeping and maintenance of records and registers of the panchayat in the custody of the Secretary] [This portion was added by Maharashtra 36 of 1965, Section 19(a)(ii).];