Section 154 in The Maharashtra Village Panchayats Act, 1959
154. [Authority of State Government Commissioners and Collectors.] [This was substituted for the original marginal note by Maharashtra 36 of 1965, Section 69(ii).]
- [(1)] [Section 154 was renumbered as sub-section (1) and sub-section (2) was inserted, by Maharashtra 36 of 1965, section 69(i).] in all matters connected with this Act, the State Government, and the Commissioners and Collectors shall have and exercise the same authority and control over the Commissioner, the Collectors and their subordinates, respectively as they have and exercise over them in the general and revenue administration.(2)[ In all matters connected with this Act, the State Government shall have and exercise the same authority and control over the Zilla Parishad and the Panchayat Samiti as it has and exercises over them under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961] [Section 154 was renumbered as sub-section (1) and sub-section (2) was inserted, by Maharashtra 36 of 1965, section 69(i).].
