Section 140(2) in The Maharashtra Village Panchayats Act, 1959
(2)On receipt of the audit note referred to in sub-section (1), the Panchayat shall either remedy any defects or irregularities which may have been pointed out in the audit note and send to the [Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] within three months and intimation of its having done so or shall, within the said period, supply to the [Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] any further explanation in regard to such defects or irregularities as it may wish to give.
