Section 49(4)(a1) in The Maharashtra Village Panchayats Act, 1959

[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

(a1)[ the Sarpanch shall be the ex officio Chairman ;] [Inserted by Maharashtra Act No. 54 of 2018, dated 13.8.2018.]

Legal Document View