Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] State of Maharashtra - Section Section 31 in The Maharashtra Village Panchayats Act, 1959 31. Term of office of Sarpanch and Upa-Sarpanch. - Save as otherwise provided in this Act, a Sarpanch and an Upa-Sarpanch shall hold office for the term of the panchayat.
