Section 33(6)(c) in The Maharashtra Village Panchayats Act, 1959

[Cites 0, Cited by 0] [Section 33(6)] [Section 33] [Entire Act]

(c)in sub-section (2), after the words "presided over by" the words "the Sarpanch and if the post of Sarpanch is vacant by" shall be inserted;

Legal Document View