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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Maharashtra - Subsection

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

(e)any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form made, issued imposed or granted in respect of such local areas and in force in the said date shall continue in force and be deemed to have been made, issued, imposed or granted in respect of the amalgamated village, until it is superseded or modified by any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form, made, issued, imposed or granted under this Act;