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

State of Maharashtra - Subsection

Section 54C(1) in The Maharashtra Village Panchayats Act, 1959

(1)Secretary of the panchayat shall be Secretary of the Gram sabha and he shall be responsible to call the meetings of the Gram sabha. Such Secretary shall prepare and maintain the proceedings of all meetings of Gram sabha or in his absence any officer authorised in this behalf by the person who is presiding over the meeting shall prepare such proceedings.