Section 158(1) in The Maharashtra Village Panchayats Act, 1959
(1)The [State Election Commission] [These words were substituted for the word 'Collector' by Maharashtra 21 of 1994, Section 29(1).] shall, within a period not exceeding one year from the date on which the interim Panchayat has been constituted, take steps to hold election for a new Panchayat.
