Section 151(1)(a) in The Maharashtra Village Panchayats Act, 1959

[Cites 0, Cited by 21] [Section 151(1)] [Section 151] [Entire Act]

State of Maharashtra - Subsection

Section 151(1)(a) in The Maharashtra Village Panchayats Act, 1959

(a)Notwithstanding anything contained in this Act or the rules or bye-laws made thereunder, if at any time it appears to the State Government that a Panchayat has not been validly constituted under this Act, the State Government may, by notification in the Official Gazette, [dissolve such Panchayat and by the same notification in or like notification cause all] [These words were substituted for the words 'cause all' by Maharashtra, 21 of 1994, Section 2.7(1).] or any of the powers and duties performed by such person or persons, in such manner and for such period and subject to such conditions as it may think fit:

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State of Maharashtra - Subsection

Section 151(1)(a) in The Maharashtra Village Panchayats Act, 1959