Section 185 in The Maharashtra Village Panchayats Act, 1959
185. Repeal.
- The Bombay Village Panchayats Act, 1933, or that Act in its application to the Kutch area of the [State of Bombay, the Saurashtra Gram Panchayat Ordinance, 1949, the Hyderabad Gram Panchayat Act, 1956 and the Central Provinces and Bearar Panchayats Act, 1946 are hereby repealed.] [The words 'State of Bombay' shall stand unmodified vide Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
