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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(ix) in The Maharashtra Village Panchayats Act, 1959

(ix)under sub-section (1) of section 43, regulating the manner in which the notice of a vacancy in the office of a Sarpanch, Upa-Sarpanch or member of a Panchayat shall be given: