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 0] [Section 156] [Entire Act] State of Maharashtra - Subsection Section 156(b) in The Maharashtra Village Panchayats Act, 1959 (b)"Panchayat" includes a person or persons appointed to exercise the powers and to perform the functions of a Panchayat under section 145.
