Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49A] [Entire Act]

State of Maharashtra - Subsection

Section 49A(3) in The Maharashtra Village Panchayats Act, 1959

(3)The Village Development Committee may, with the approval of the panchayat, entrust its powers, authority, functions and duties as regards the specific activity scheme or utility to the Beneficiary Level Sub-Committee.