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[Cites 0, Cited by 0] [Section 54A] [Entire Act]

State of Maharashtra - Subsection

Section 54A(d) in The Maharashtra Village Panchayats Act, 1959

(d)to decide priority for implementation of various development schemes of the State or as the case may be, of the Central Government and also to identify and select persons as beneficiaries under the various poverty alleviation and similar other programmes or schemes;