Section 133(2) in Maharashtra Housing and Area Development Act, 1976
(2)When a Panchayat is so dissolved or superseded, the following consequences shall ensue, that is to say :-(a)all members of the Panchayat shall, in the case of dissolution, as from the date specified in the order of dissolution, and in the case of supersession, as from the date of the order of supersession, vacate their office as such member;(b)all powers and duties of the Panchayat shall, during the period of dissolution or supersession, be exercised and performed by such person or persons as the Board may, from time to time, appoint in that behalf;(c)all property vested in the Panchayat shall, during the period of dissolution or supersession, vest in the Board.Functions of the Panchayat, Finance and Control
