Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10] [Section 10(1)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1)(a) in The Maharashtra Village Panchayats Act, 1959

(a)[ A panchayat shall consist of,] [Clause (a) was substituted for the original by Maharashtra 6 of 1975, Section 50, Schedule.]-
(i)such number of members not being less than seven and not more than [seventeen as the [State Government may prescribe] [These words were substituted for the words 'fifteen as the Collector may determine', by Maharashtra 21 of 1994, section 5(1)(a)(i).] who shall be elected in accordance with section 11:]