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[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

State of Maharashtra - Subsection

Section 160(1)(a) in The Maharashtra Village Panchayats Act, 1959

(a)the Panchayats constituted in respect of such local area [shall be deemed to have been dissolved and shall cease] [These words were substituted for the words 'shall cease', by Maharashtra 21 of 1994, Section 31(1)(b).], to exist and all the members of the Panchayat shall vacate office: