Section 13A in The Maharashtra Village Panchayats Act, 1959
13A. [ Vacation of Seats. [Section 13A was inserted by Maharashtra 36 of 1965, Section 7.]
- If a person is elected to more than one seat in a village panchayat, then unless, within the prescribed time he resigns all but one of the seats by notice in writing signed by him and addressed to the [State Election Commission or any officer authorised by it] in this behalf, all the seats shall become vacant.]
