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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Maharashtra - Subsection

Section 159(1)(a) in The Maharashtra Village Panchayats Act, 1959

(a)the Panchayats of such local areas [shall be deemed to have been dissolved and shall cease] [These words were substituted for the words 'shall cease', by Maharashtra 21 of 1994, Section 30(1)(b).] to exist and all the members of such Panchayats shall vacate office;