Section 151(2) in The Maharashtra Village Panchayats Act, 1959
(2)On the issue of such notification all the members of the Panchayat shall be deemed to have vacated their office as members and the Panchayat shall be reconstituted [* *] [The words 'before the expiry of the period specified in such notification' were deleted by Maharashtra 13 of 1975, section 27(2).] in the manner provided in this Act.
