Section 148 in The Maharashtra Village Panchayats Act, 1959
148. Effect of area being excluded from village.
- Where [*] [The words 'by a notification' were deleted by Maharashtra 21 of 1994, Section 25.] under section 4 any local area forming part of village is excluded from such village, and such area is not included in or declared to be a village so much of the village fund and other property vesting in the Panchayat of the village of which such area formed part, as the Commissioner may by order in writing direct, shall vest in the Collector to be utilized for the benefit of the area as the Collector may think fit.
