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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Maharashtra - Subsection

Section 108(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)shall exercise powers and perform functions in respect of matters, concerning block grants, which by or under this Act are not expressly conferred on its Chairman, Deputy Chairman or any officer or servant of the Parishad working in the block;