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[Cites 0, Cited by 0] [Section 49A(4)] [Section 49A] [Entire Act]

State of Maharashtra - Subsection

Section 49A(4)(a) in The Maharashtra Village Panchayats Act, 1959

(a)the panchayat members who are the beneficiaries of the scheme, activity or utility for which the Beneficiary Level Sub-Committee is constituted shall be the members of such Beneficiary Level Sub-Committee;