Section 2(18) in Maharashtra Housing and Area Development Act, 1976
(18)"member"-(i)in relation to the Authority, means a member of the Authority including the President and the Vice-President thereof,(ii)in relation to a Board, means a member of the Board including the Chairman and the Vice-Chairman thereof,(iii)in relation to a Panchayat, means a member of a Panchayat including the Sarpanch and Upa-Sarpanch thereof;
