Section 157(b) in The Maharashtra Village Panchayats Act, 1959
(b)there shall notwithstanding anything contained in any law for the time being in force, be constituted for the village an interim Panchayat consisting of persons vacating office as councillors of the municipality or members of the Committee or members of a Town Committee of such municipality and the President and Vice-President of the Municipality or as the case may be of a Committee or Town Committee shall, respectively, be deemed to be the Sarpanch and Upa-Sarpanch of the interim Panchayat;
