Section 3(14) in The Maharashtra Village Panchayats Act, 1959
(14)"panchayat" means a panchayat established or deemed to have been established under this Act;[14A) "population" means the population as ascertained at the last preceding census of which the relevant figures, [* * *] [Clause (14A) was inserted by Maharashtra 13 of 1975,Section 2(c)] have been published;]
