Section 27(2) in The Maharashtra Village Panchayats Act, 1959
(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.]
