Section 127(2) in Maharashtra Housing and Area Development Act, 1976
(2)If the motion is carried by a majority of not less than two-third of the total number of the then member of the Panchayat, the Sarpanch or the Upa-Sarpanch, as the case may be, shall cease to hold office, after a period of three days from the date on which the motion was carried, unless he has resigned earlier, and thereupon the office held, by such Sarpanch or Upa-Sarpanch, shall be deemed to be vacant.
