Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA VILLAGE PANCHAYATS (DELEGATION OF POWERS OF DISTRICT COURTS) RULES, 1966 CONTENTS 1. Short title 2. Definitions 3. What powers may be delegated MAHARASHTRA VILLAGE PANCHAYATS (DELEGATION OF POWERS OF DISTRICT COURTS) RULES, 1966 In exercise of the powers conferred by clause (xlv) of sub-section (2) of Section 176 read with sub-section (2) of Section 182 of the Bombay Village Panchayats Act, 1958 (Bom.III of 1959), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub- section (4) of the said Section 176, namely 1. Short title :- These rules may be called the Maharashtra Village Panchayats (Delegation of Powers of District Courts) Rules, 1966 . 2. Definitions :- In these rules, unless the context requires otherwise, - (a) "Act" means the Bombay Village Panchayats Act, 1958 ; (b) "Section" means a Section of the Act. 3. What powers may be delegated :- A District Court may delegate to any Civil Court subordinate to it all o r any of the powers conferred on a District Court by sub- sections(2) and (3) of Section 108 , sub-section (2) and (3) of Section 109 or sub-section (1) of Section 120 to be exercised by such Civil Court in respect of Nyaya Panchayats in villages within the jurisdiction of such Civil Court.