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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Maharashtra - Subsection

Section 159(1)(j) in The Maharashtra Village Panchayats Act, 1959

(j)all appeals pending before such Panchayats at the said date shall, so far as may be practicable, be disposed of by the administrator or administrators or the amalgamated Panchayats, as the case may be;