Section 27 in The Maharashtra Village Panchayats Act, 1959
27. Term of office of members.
(1)The members of a panchayat shall, save as otherwise provided in this Act, hold office for a [terms of five years] [These words were substituted for the words 'terms of four years' by Maharashtra 38 of 1973, Section 3(1).].(2)[ The members of a panchayat constituted upon its dissolution before the expiration of its duration shall continue only for the remainder of the period for which the members of the dissolved panchayat would have continued under sub-section (1) had it not been so dissolved.] [Sub-section (2) was substituted for the original by Maharashtra 21 of 1994, Section 12.]
