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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Maharashtra - Subsection

Section 144(1) in Maharashtra Housing and Area Development Act, 1976

(1)A Panchayat shall submit annually to the Board on or before such date and in such form as may be prescribed a statement of -
(a)the opening balance in the Panchayat fund and the estimated receipts by the Panchayat for the following year;
(b)the expenditure proposed on establishment and discharge of its duties.