Section 52(1) in The Maharashtra Village Panchayats Act, 1959
(1)No person shall erect or re-erect, or commence to erect or re-erect within the limits of the village, any building without the previous permission of the panchayat. [Such permission may be granted with a without conditions or may be refused.] [These words were added by Maharashtra 36 of 1965, Section 27(1)]
