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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(4) in The Maharashtra Village Panchayats Act, 1959

(4)The Secretary shall keep the accounts of the panchayat in such form as may be prescribed. He shall prepare the annual report of the administration of the panchayat and shall place the accounts and the report for approval before the panchayat. The annual statement of such accounts together with the annual report as approved shall be sent to the [Zilla Parishad] [These words were substituted for the words panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] on or before such date and in such form as may be prescribed.