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 132B] [Entire Act] State of Maharashtra - Subsection Section 132B(1) in The Maharashtra Village Panchayats Act, 1959 (1)There shall be in each village, a separate Fund, which shall be called the "Village Water Supply Fund". There shall be in each village.
