Section 131(2) in The Maharashtra Village Panchayats Act, 1959
(2)[ Where a panchayat has been established for any wadi or any area called by any other designation and such wadi or area forms part of a revenue village, the payment of grant of land revenue shall be in the same proportion as the population of such wadi or area bears to the population of the entire revenue village.] [Sub-section (2) was deemed to have been substituted from 1st April 1972 for sub-section (2) to (6), by Maharashtra 38 of 1973, Section 6(2).][* * * * *] [The Explanation was deleted by Maharashtra 13 of 1975, Section 21(b).]
