Section 3(27) in The Maharashtra Village Panchayats Act, 1959
(27)[ the expressions "Standing Committee", panchayat Samiti", [Clause (27) was inserted by Maharashtra 5 of 1962, Section 286, Tenth Schedule.]["Chief Executive Officer"] ["Block Development Officer" and "block grant"] [These words were substituted for the words 'and Block Development Officer' by Maharashtra 34 of 1970 Section 2.] shall have the meaning respectively assigned to them in the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961.]
