Section 151(1) in The Maharashtra Village Panchayats Act, 1959
(1)(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:Provided that on the reconstitution of the Panchayat under sub-section (2) such notification shall cease to have effect from the date on which the first meeting of the Panchayat so reconstituted is held under section 28.[* * * *] [Clause (b) was deleted by Maharashtra 13 of 1975, Section 27(a).]
