Section 12(2) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(2)The competent authority to whom a report is sent under sub-section (1) shall, within one month of the expiry of the term specified in the report, intimate or cause to be intimated to the Lokayukta, or, as the case may be, the Upa-Lokayukta, the action taken for compliance with the report.
