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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(1)(i) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(i)require any officer to enter on and inspect on its behalf, any immovable property occupied by the Zilla Parishad, or any work or development scheme in progress undertaken by the Zilla Parishad, or under its direction,