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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(1)(b) in The Maharashtra Village Panchayats Act, 1959

(b)in delegating to any such committee power to frame terms binding on each such body as to the construction and future maintenances of any joint work and any power which might be exercised by either or any of such bodies; and