Section 189(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)If the person giving notice under sub-section (2) fails to-(i)furnish all the information and documents required under sub-section (2); or(ii)the Chief Officer deems it necessary to call for any further information or documents.the Chief Officer shall, within sixty days of the receipt of the notice, require such person by an order in writing to furnish such information or documents.
