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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(1)(d) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(d)in relation to works and development schemes to be undertaken from block grants, exercise such power of sanctioning acquisition of property or sale or transfer thereof as may be specified by the State Government.