Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 162] [Entire Act] State of Maharashtra - Subsection Section 162(2) in The Maharashtra Village Panchayats Act, 1959 (2)Every pound keeper so appointed shall, in the performance of his duties, be subject to the direction and control of the Panchayat.
