Section 161(b) in The Maharashtra Village Panchayats Act, 1959
(b)any appointment, notification, order, rule made or issued under any such law in respect of any cattle pounds, within the limits of any Panchayat area shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been made or issued under this Act and continue in force until superseded by any notification, order or rule made under this Act;
