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

State of Maharashtra - Subsection

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

(x)[under entry 44 of Schedule 1] [This was substituted for the words, figures and letter 'under section 45(i) 11(2)' by Maharashtra 36 of 1965, section 73(5).] prescribing the principles for the extension of village sites and regulation of buildings;