Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(25) in The Maharashtra Village Panchayats Act, 1959 (25)"ward" means an area into which a village is divided under clause (b) of sub-section (1) of section 10 for the purpose specified therein;
