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[Cites 0, Cited by 0] [Section 62(1AA)] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(1AA)(f) in The Maharashtra Village Panchayats Act, 1959

(f)the statement along with the recommendation of the panchayat under clause (e), shall be placed before the Gram Sabha, which may ratify it on or before 28th of February ;