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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2)(f) in The Maharashtra Village Panchayats Act, 1959

(f)the sale proceeds of all dust, dirt, dung, refuse or carcasses of animals expect so far as any person is entitiled to the whole or a portion thereof;
(fa)[ the sale proceeds or royalty of the minor forest produce collected to the Scheduled Areas within the jurisdiction of a panchayat and vested in that panchayat.] [Clause (fa) was inserted by Maharashtra 46 of 1997, Section 4.]