Section 183(a) in The Maharashtra Village Panchayats Act, 1959
(a)any case where a Magistrate has directed that previous local investigation be made by a Panchayat under section 202 of the Code of Criminal Procedure, [1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).], and the words 'such other person' in sub-section (1) of the said section shall be deemed to include a Panchayat;
