Section 183(b) in The Maharashtra Village Panchayats Act, 1959
(b)any case in which a Magistrate making an enquiry under section 488 of the Code of Criminal Procedure, [1898] [See now the Code of Criminal Procedure, 1973 (2,of 1974).], may require from the Panchayat in whose village either the wife or child for whose maintenance the application is made or the husband or parent respectively of such wife or child resides, report as to the amount of maintenance which, having regard to the circumstances of the parties should be payable and such report shall be evidence in such enquiry:
