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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(2)(iii) in The Maharashtra Irrigation Act, 1976

(iii)concerned Gram Sabha and Zilla Parishad, if the land is falling within the area of more than one Blocks in the District concerned; Such consultation shall be done in the manner as may be laid down by the State Government, by issuing a general or a special order in this behalf: Provided that, the decision taken by majority of Gram Sabha concerned by passing a resolution in the above matter shall be binding on the concerned Panchayat Samiti or the Zilla Parishad, as the case may be.