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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Maharashtra - Subsection

Section 98(2)(d) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(d)in relation to works and development schemes to be undertaken from block grants, exercise such powers of sanctioning acquisition of property or sale or transfer thereof as may be specified by the State Government.