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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(xi) in The Maharashtra Village Panchayats Act, 1959

(xi)[under entry 50 of Schedule 1] [This was substituted for the words, figures and letters 'under section 45(1) IV (a)', by Maharashtra 36 of 1965, Section 73(d).], prescribing the person in the village from whom and the manner in which the cost of watch and ward shall be levied and recovered;