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[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Maharashtra - Subsection

Section 145(2)(a) in The Maharashtra Village Panchayats Act, 1959

(a)all members of the Panchayat shall, in the case of dissolution, as from the date specified in the order of dissolution, [* *] [The words 'and in the case of supersession, as from the date of order of the supersession', were deleted by Maharashtra 21 of 1994, Section 23(2)(b).] vacate their office as such members;