Section 30(1A) in The Maharashtra Village Panchayats Act, 1959
(1A)[ In respect of the panchayat to which the Sarpanch is elected directly under section 30A-1A, the provisions of this section shall apply with the following modifications :-(a)for sub-section (1), the following sub-section shall be substituted, namely :-"(1) Every panchayat shall be presided over by a Sarpanch.";(b)sub-section (2) shall be deleted ;(c)in sub-section (4), for the words "the members belonging to" the words "persons belonging to" shall be substituted.]
