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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(3)(b) in The Maharashtra Village Panchayats Act, 1959

(b)The formal inquiry referred to in this section shall be conducted in accordance with the provisions relating to such enquiry under the Acts referred to in sub-section (2).