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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(17A) in The Maharashtra Village Panchayats Act, 1959

(17A)[ "Scheduled Areas" means the Scheduled Areas referred to in clause (1) of article 244 of the Constitution of India;] [Clause (17A) was inserted by Maharashtra 40 of 1997, Section 2.]