Section 10(1A) in The Maharashtra Village Panchayats Act, 1959
(1A)[ In respect of the panchayat to which the Sarpanch is directly elected under section 30A-1A, the provisions of this section shall apply with the modifications that, in sub-section (1), in clause (a), before subclause (i) the following sub-clause shall be inserted, namely :-"(i-A) Sarpanch elected under section 30A-1A- ex officio member ; and ".]
