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

State of Maharashtra - Subsection

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

(d)the officers and servants of such Panchayat shall be allocated by the State Government to the Panchayats in such manner as the State Government may direct;