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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2)(b) in The Maharashtra Village Panchayats Act, 1959

(b)[ the proceeds of any tax of fee imposed under section 124 except the general water rate and the special water rate levied under clauses (viii) and (xii), respectively, of sub-section (1) of that section] [Clause (b) was substituted by Maharashtra 5 of 1997, Section 4(a).];