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 157] [Entire Act] State of Maharashtra - Subsection Section 157(h) in The Maharashtra Village Panchayats Act, 1959 (h)all proceedings pending at the said date before the municipality shall be deemed to be transferred to and continued by, the interim Panchayat;
