Section 159(1)(c) in The Maharashtra Village Panchayats Act, 1959

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State of Maharashtra - Subsection

Section 159(1)(c) in The Maharashtra Village Panchayats Act, 1959

(c)the unexpended balance of the village funds and all the properties including arrears of rates, taxes and fees belonging to such Panchayats and all rights and powers which prior to the said date, vested in such Panchayat shall, subject to all charges and liabilities affecting the same, vest as the village fund,-

(i)in the administrator or administrators, until the Panchayat for the amalgamated village is constituted and holds first meeting under sub-section (1) of section 28, and

(ii)thereafter, in the amalgamated Panchayats-,

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State of Maharashtra - Subsection

Section 159(1)(c) in The Maharashtra Village Panchayats Act, 1959