Section 2(e) in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999
(e)"Panchayat" means a Village Panchayat consituted at the village level under the Bombay Village Panchayats Act, 1958 and the Bombay III Panchayat Samitis and Zilla Parishads constituted at the intermediate of 1959 and the District level respectively under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 ; of 1962.
