Section 29(6) in The Maharashtra Village Panchayats Act, 1959
(6)The resignation shall take effect,-(a)where there is no dispute regarding the genuineness, after the expiry of seven days from the date on which it is placed before the meeting of the panchayat;(b)where the dispute is referred to the Collector and no appeal is made to the Commissioner after the expiry of seven days from the date of rejection of the dispute by the Collector;(c)where an appeal is made to the Commissioner, immediately after the appeal is rejected by the Commissioner ]
