Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Entire Act] State of Maharashtra - Section Section 17 in The Maharashtra Village Panchayats Act, 1959 17. Fresh election if election or appointment is invalid. - Deleted by Maharashtra 36 of 1965, Section 11.
