Section 3(11AAA) in The Maharashtra Village Panchayats Act, 1959
(11AAA)[ "member" means a member duly elected as a member of panchayat under section 11 and include the Sarpanch of panchayat elected directly under section 30A-1A ;] [Inserted by Maharashtra Act No. 54 of 2018, dated 13.8.2018.]
