Section 267(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)When a [District Magistrate] [These words were substituted for the word 'Collector', by Maharashtra 35 of 1963, Section 70(2).] makes any order under sub-section (1), he shall forthwith forward to the Commissioner and to the Zilla Parishad or the Panchayat Samiti affected thereby a copy of the order, with a statement of the reasons for making it, and it shall be in the discretion of the Commissioner to rescind the order or direct that it shall continue in force with or without modification, permanently or for such period as he thinks fit.
