Section 147 in The Maharashtra Village Panchayats Act, 1959
147. Vesting of property etc. of Panchayat which has been dissolved and reconstituted or established.
(1)When a Panchayat has been dissolved and reconstituted or established under section 146 and so much of the village fund and other property vesting in the Panchayat which has dissolved shall vest in, and such portion of the debts and obligations shall be transferred to, the reconstituted or established Panchayat as the Commissioner may, by order in writing, direct.(2)The rights and liabilities of the Panchayat which has been dissolved in respect or contracts, agreements and other matters or things arising in or relating to any part of the area subject to the authority of the reconstituted of established Panchayat shall vest in such Panchayat.(3)Any notice, tax, order, licence, permission rule or by-law issued, imposed, granted or made in respect any part of the area subject to the authority of the reconstituted or established Panchayat shall be deemed to have been issued, imposed, granted or made by or in respect of such Panchayat, unless and until it is superseded by any notice, tax, order, licence, permission, rule or by-law made, issued, imposed, granted or made by or in respect of such Panchayat.
