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State of Maharashtra - Section

Section 152 in The Maharashtra Village Panchayats Act, 1959

152. [ Panchayat to conform to instructions given by Parishad and Samiti. [Section 152 was inserted by Maharashtra 35 of 1965, Section 66.]

- A Panchayat shall conform to any instructions that may, from time to time, be given to it by the Zilla Parshad of the Panchayat Samiti or both, in the execution by the Panchayat of its duties and functions under this Act.]