Section 29(2) in The Maharashtra Village Panchayats Act, 1959
(2)On receipt of the resignation under sub-section (1), the Sarpanch or, as the case may be, the Chairman of the panchayat Samiti shall [forward it within seven days to the Secretary] [This portion was substituted for the portion beginning with the words 'within four weeks' and ending with the word and figures 'section 10', by Maharashtra 21 of 1994, Section 13(1)(b).] who shall place it before the meeting of the panchayat next following.
