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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(1)(c) in The Maharashtra Village Panchayats Act, 1959

(c)in framing and modifying rules for regulating the proceedings of any such committee and the conduct of correspondence, relating to the purpose for which the committee is appointed.