Section 62(1A) in The Maharashtra Village Panchayats Act, 1959
(1A)[ If a panchayat fails to submit such statement as required by sub-section (1) on or before the date prescribed under that sub-section, the Secretary shall prepare such statement and submit it to the panchayat Samiti in the form prescribed under that sub-section on or before such date as may be prescribed.] [Sub-section (1A) was inserted by Maharashtra 13 of 1975, Section 16]
