Section 40(1)(a) in The Maharashtra Village Panchayats Act, 1959

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State of Maharashtra - Subsection

Section 40(1)(a) in The Maharashtra Village Panchayats Act, 1959

(a)is absent for more than four consecutive months from the village, [(such absence not being on account of his being a Chairman or Deputy Chairman of a panchayat Samiti)] [These brackets and words were inserted by Maharashtra 43 of 1962, Section 26, Schedule.], unless leave not exceeding six months so to absent himself has been granted by the panchayat, or

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State of Maharashtra - Subsection

Section 40(1)(a) in The Maharashtra Village Panchayats Act, 1959