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[Cites 0, Cited by 0] [Section 140(3)] [Section 140] [Entire Act]

State of Maharashtra - Subsection

Section 140(3)(a) in The Maharashtra Village Panchayats Act, 1959

(a)accept the intimation or explanation given by the Panchayat and recommend the [Chief Executive Officer] [These words were substituted for the word 'Collector' by Maharashtra 13 of 1975, Section 23(b).] to [drop] [This word was substituted for the word 'withdraw' by Maharashtra 36 of 1965, Section 59(2)(a).] the objection.