Section 153A in The Maharashtra Village Panchayats Act, 1959
153A. [ Powers of State Government to give instructions and issue of directions to the Panchayats. [This sections was inserted by Maharashtra 36 of 1965, Section 68.]
- The State Government may give to any Panchayat general instructions as to matters of policy to be followed by the Panchayat in respect of its duties or functions and in particular, it may issue directions in the interest of the national or State Development Schemes. Upon the issue of such instructions and directions it shall be the duty of the Panchayat to give effect to such instructions and directions.]
