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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Maharashtra - Subsection

Section 186(13) in The Maharashtra Village Panchayats Act, 1959

(13)All prosecutions instituted by or on behalf of the old Panchayats and all suits or other legal proceedings instituted by or against the old Panchayats or any officer of Panchayats pending at the said date shall be continued by or against the new Panchayats: