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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of Maharashtra - Subsection

Section 268(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)The Collector shall forthwith report to the Commissioner every direction made by him under this section and the Commissioner may by order either confirm or modify the direction in such manner as he deems fit.