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[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Maharashtra - Subsection

Section 178(4) in The Maharashtra Village Panchayats Act, 1959

(4)Any person aggrieved by the decision of the Collector may apply to the District Court as provided in sub-section (6) of section 140, within the like time for redress of his grievance, and that Court may pass any order thereon which it can pass under that section.