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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(9) in The Maharashtra Village Panchayats Act, 1959

(9)On constitution of a new panchayat, the Village Development Committee shall re-constituted within forty-five days of the constitution of the new panchayat:Provided that, there shall be no bar for the members of the previous committee to be re-appointed on the new committee, if otherwise eligible.