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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Maharashtra - Subsection

Section 161(c) in The Maharashtra Village Panchayats Act, 1959

(c)any cattle pound in the local area established under any law so ceasing to be in force shall be deemed to be vested in the Panchayat within whose limits it is situate and shall be maintained and managed by the Panchayats in accordance with provisions of this Act.