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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Maharashtra - Subsection

Section 106(ii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(ii)sanction works or development schemes within the District (not being works or development schemes which a Panchayat Samiti has been empowered by this Act, to sanction within the Block from block grants);