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[Cites 0, Cited by 0] [Section 184A] [Entire Act]

State of Maharashtra - Subsection

Section 184A(2) in The Maharashtra Village Panchayats Act, 1959

(2)If any Block comprises only a part or a village for which a Panchayat has been established, the State Government, may, by notification in the Official Gazette, declare which Panchayat Samiti shall exercise the powers and perform the functions under this Act in respect of such Panchayat]