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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2)(b) in The Maharashtra Village Panchayats Act, 1959

(b)any other notification shall be laid before each House of the State Legislature as soon as may be after it is issued and shall be subject to such modification as the State Legislature may make, during the session in which it is so laid, and publish in the Official Gazette.