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[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

State of Maharashtra - Subsection

Section 160(1)(c) in The Maharashtra Village Panchayats Act, 1959

(c)the unexpended balance of the village fund and all the property (including arrears of rates, taxes and fees) belonging to such Panchayats shall vest in the new Panchayats in such proportion and in such manner as the State Government may direct;