Section 149 in The Maharashtra Village Panchayats Act, 1959
149. Effect of area ceasing to be a village.
- On any area ceasing to be a village [* *] [ The words 'by virtue of any notification' were deleted by Maharashtra 21 of 1994, Section 26(2).] under section 4,-(a)the Panchayat shall be dissolved and all members of the Panchayat shall vacate office as from the date [on which such area has ceased to be a village] [These words were substituted for the words 'of the notification' by Maharashtra 21 of 1994, Section 26(2).];(b)the unexpended balance of the village fund and the property vesting in the Panchayat shall vest in the Collector, to be utilised for the benefit of the inhabitants of the area as the Collector may think fit.[* * * * *] [Clause (c) was deleted by Maharashtra 13 of 1975, Section 25.]
