Section 146(1) in The Maharashtra Village Panchayats Act, 1959
(1)When during the term of the Panchayat the limits of a village are altered the Commissioner may, by order in writing dissolve such Panchayat and direct a Panchayat-(i)To be reconstituted for the village for which the Panchayat has been dissolved; or(ii)to be established for a village which has been newly [specified by notification issued under clause (g) of article 243 of the Constitution of India] [These words were substituted for the word 'declared' by Maharashtra 21 of 1994, Section 24 (1).].The members of the Panchayat which has been dissolved shall vacate their office from the date specified in the order.
