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[Cites 0, Cited by 0] [Section 282] [Entire Act]

State of Maharashtra - Subsection

Section 282(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(6)If any difference of opinion arises between local authorities (other than cantonment authority) acting under this section, the decision thereupon of the Commissioner shall be final.