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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(1) in The Maharashtra Village Panchayats Act, 1959

(1)The members of a panchayat shall, save as otherwise provided in this Act, hold office for a [terms of five years] [These words were substituted for the words 'terms of four years' by Maharashtra 38 of 1973, Section 3(1).].