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[Cites 0, Cited by 3] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1) in The Maharashtra Village Panchayats Act, 1959

(1)Any member who is elected may resign his office by writing under his hand addressed to the Sarpanch and the Sarpanch may resign his office of member by writing under his hand addressed to the Chairman of the panchayat Samiti. The resignation shall be delivered in the manner prescribed.