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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Maharashtra - Subsection

Section 184(2)(xxiv) in Maharashtra Housing and Area Development Act, 1976

(xxiv)the date before which and the form in which the annual statement of the opening balance in the Panchayat fund and the expenditure the Panchayat shall submit to the Board under sub-section (1) and the form in which the accounts of the Panchayat shall be kept by the Sarpanch and the date before and the form in which the annual statement of accounts shall be sent to the Board by the Sarpanch under sub-section (3) of section 144;