Section 3(17) in The Maharashtra Village Panchayats Act, 1959
(17)"Sarpanch" and "Upa-Sarpanch" means a Sarpanch and Upa-Sarpanch elected under section 30, , [30A-1A] [Inserted by Maharashtra Act No. 54 of 2018, dated 13.8.2018.] [30A,] [These figures and letter were inserted by Maharashtra 21 of 1994 Section 2(6).] 44 or 43;
