Section 136 in The Maharashtra Village Panchayats Act, 1959
136. [ Appointment of District Village panchayat Officers. [Section 136 was substituted for the original by Maharashtra 43 of 1962, Section 26, Schedule.]
- The State Government may appoint for each district such officer working under a Zilla Parishad as it may specify to be a District Village panchayat Officer; to discharge such functions as may be prescribed under this Act.]
