Section 49A(1) in The Maharashtra Village Panchayats Act, 1959
(1)The Village Development Committee constituted under sub-section (1) of section 49 may, in consultation with the panchayat and with the prior approval of the Gram sabha, and if deemed expedient, having regard to the geographical, geohydrological, technological, economic, social and demographic situation of the habitation within the area of the panchayat, constitute a Beneficiary Level Subcommittee from amongst the voter beneficiaries of the existing or proposed activity, scheme or utility, exclusively servicing a habitation, in a meeting held therefore, where each beneficiary household shall have one vote.
