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[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

State of Maharashtra - Subsection

Section 160(1)(e) in The Maharashtra Village Panchayats Act, 1959

(e)subject to clauses (a) to (d) the provisions of section 159 shall mutatis mutandis apply to the administrator or administrators of the new Panchayats and their members;