Section 148(2) in Maharashtra Housing and Area Development Act, 1976
(2)On receipt of the audit note referred to in sub-section (1), the Panchayat, shall either remedy and defects or irregularities, which may have been pointed out in the audit note and send to the Board within two months an intimation of its having done so, or shall, within the said period, supply to the Board any further explanation in regard to such defects or irregularities as it may wish to give.
