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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

State of Maharashtra - Subsection

Section 1A(2) in The Maharashtra Village Panchayats Act, 1959

(2)Election of the Sarpanch shall be held simultaneously with the general elections of the panchayat and the procedure regarding holding of elections to the panchayat shall, mutatis mutandis, apply to such election.