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[Cites 0, Cited by 4] [Section 13(1)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1)(e) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(e)One shall be the President or Sarpanch of the local authority (other than a Panchayat Samiti) within the jurisdiction of which the principal market is situated or the representative elected by such local authority;