Section 10(1) in The Maharashtra Local Fund Audit Act, 1930
(1)On receipt of a report under section 8, the Chairman shall remedy any defects or irregularities which may have been pointed out in the report, and shall place the report, together with a statement of the action taken or proposed to be taken thereon and an explanation in regard thereto before a meeting of the local authority. He shall also within four months of the receipt of the report, send to the Director intimation of his having remedied the defects or irregularities, if any, pointed out in the report or shall within the said period, supply the Director any further explanation in regard to such defects or irregularities as the local authority may wish to give.
