Section 186(11) in The Maharashtra Village Panchayats Act, 1959
(11)All proceedings pending before the old Panchayats [* * *] [The words 'and Nyaya Panchayat of the old Panchayats' were deleted by Maharashtra 13 of 1975, Section 37(b).] shall be deemed to have been instituted and to be pending before the new Panchayats, [* * *] [The words 'and Nyaya Panchayat of the New Panchayats, as the case may be' were deleted by Maharashtra 13 of 1975.]and Shall be heard and disposed of by the said Panchayats [* * *] [The words 'or Nyaya Panchayat as the case may be' were deleted by Maharashtra 13 of 1975.] under this Act;
