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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Maharashtra - Subsection

Section 159(1)(h) in The Maharashtra Village Panchayats Act, 1959

(h)all officers and servants in the employ of such Panchayats immediately before the said date shall be officers and servants of the amalgamated Panchayats and shall until other provision is made in accordance with this Act, receive salaries and allowances and be subject to the conditions of service to which they were entitled or subject on such date: