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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(2) in The Maharashtra Village Panchayats Act, 1959

(2)[ Without prejudice to the power of a panchayat under sub-section (1), the State Government may [make rules to regulate recruitment and] [This portion was added by Maharashtra 35 of 1963] the terms and conditions of service of servants appointed under sub-section (1).]