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[Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(2)(xliv) in Maharashtra Land Revenue Code, 1966

(xliv)under Section 137, the manner of publication of the scheme, plan and the rules subject to which boundaries may be revised by the Survey Officer under sub-section (2) and the number of members constituting a village committee and the manner in which the committee shall be elected under sub-section (4) thereof;