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[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

State of Maharashtra - Subsection

Section 160(1)(b) in The Maharashtra Village Panchayats Act, 1959

(b)until Panchayats are constituted for the new villages, the State Government shall appoint an administrator or administrators to exercise the powers and perform the functions of the Panchayats for each of the new villages;