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 Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 30] [Entire Act] State of Maharashtra - Subsection Section 30(1) in The Maharashtra Village Panchayats Act, 1959 (1)Every panchayat shall be presided over by a Sarpanch who shall be elected by, and from amongst, the elected members thereof.
