Section 144(2) in Maharashtra Housing and Area Development Act, 1976
(2)The Board shall within two months from the date of receipt of such statement either approve the same or direct that the proposed expenditure on any of the duties be increased or decreased:Provided that, if the Board fails either to approve -such statement or to direct that the expenditure on any of the duties be increased or decreased, within two months from the date of receipt of such statement, the statement shall be deemed to have been duly approved by the Board.
