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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(xxxix) in The Maharashtra Village Panchayats Act, 1959

(xxxix)under section 135, prescribing the other functions which may be performed by a [Zilla Parishad and Panchayat Samiti] [These words were substituted for the words 'Zilla Parishad' by Maharashtra 36 of 1965, Section 73 (12).];