Section 3(24) in The Maharashtra Village Panchayats Act, 1959
(24)[ "village" and "a group of villages" means the village or, as the case may be, a group of villages specified in the notification issued under clause (g) of article 243 of the Constitution of India;] [Clause (24) was substituted by Maharashtra 21 of 1994, Section 2(8).]
