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 2(18)] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(18)(iii) in Maharashtra Housing and Area Development Act, 1976 (iii)in relation to a Panchayat, means a member of a Panchayat including the Sarpanch and Upa-Sarpanch thereof;