Section 54C(5) in The Maharashtra Village Panchayats Act, 1959
(5)Notwithstanding anything contained in this Act or any rules made thereunder, twenty-five per cent of total number of persons included in the list of voters or hundred of such persons, whichever is less, shall form a quorum for a meeting of the Gram sabha. It shall not be allowed to conduct any meeting including adjourned meeting without quorum.
