Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(4)(d) in The Maharashtra Village Panchayats Act, 1959

(d)the Gram sabha shall ordinarily nominate such women members to the Village Development Committee is recommended by village Mahila Mandal or a Grapi Sabha of the women voters specially called for the purpose, unless it has sufficient reason, to be recorded in the proceedings, to reject any such recommendation;