Section 146 in The Maharashtra Village Panchayats Act, 1959
146. Dissolution and reconstitution of Panchayat on alteration of limits of a village.
(1)When during the term of the Panchayat the limits of a village are altered the Commissioner may, by order in writing dissolve such Panchayat and direct a Panchayat-(i)To be reconstituted for the village for which the Panchayat has been dissolved; or(ii)to be established for a village which has been newly [specified by notification issued under clause (g) of article 243 of the Constitution of India] [These words were substituted for the word 'declared' by Maharashtra 21 of 1994, Section 24 (1).].The members of the Panchayat which has been dissolved shall vacate their office from the date specified in the order.(2)The Panchayat reconstituted or established under the provisions of subsection (1) shall consist of [the elected members and the appointed members, if any] [These words were substituted for the portion, beginning with the words 'such members' and ending with the words 'in writing direct' by Maharashtra 21 of 1994, Section 24(3).].The Sarpanch and Upa-Sarpanch of the Panchayat Section reconstituted or established shall be elected in the manner provided in this Act.(3)&(4) [* * *] [ Sub-sections (3) and (4) were deleted by Maharashtra 21 of 1994, Section 24 (3).]
