Section 140(1) in The Maharashtra Village Panchayats Act, 1959
(1)The audit of the accounts of a Panchayat shall be carried out [by such authority and] [These words were substituted for the words 'by the State Government' by Maharashtra 13 of 1975, Section 23(a)(i).] in such manner as may be prescribed and a copy of the audit note [shall be forwarded to [Chief Executive Officer] [These words were substituted for the words 'to the Panchayat and the Zilla Parishad and Panchayat Samiti' by Maharashtra 36 of 1965, Section 59(1).], the Panchayat Samiti and the Panchayat] within [two months] [These words were substituted for the words 'one month' by Maharashtra 34 of 1970, Section 23] of the completion of the audit.
