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[Cites 0, Cited by 0] [Section 274(2)] [Section 274] [Entire Act]

State of Maharashtra - Subsection

Section 274(2)(xx) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(xx)under section 124, prescribing rules subject to which works and development schemes of a Zilla Parishad shall be executed or maintained through the agency of a Panchayat Samiti and prescribing the works or development schemes which shall be executed or maintained through the agency of a panchayat;