Section 144(1) in The Maharashtra Village Panchayats Act, 1959
(1)If at any time, it appears to the [Standing Committee] [These words were substituted for the word 'Collector' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] that a Panchayat has made default in the performance of [any duty under section 45] [These words and figures were substituted for the words, figures and brackets 'any duty specified in subsection (1) of section 45' by Maharashtra 5 of 1962, Section 62.], it may order the duty to be performed within a specified period, and if the duty is not performed within the period specified, the [Standing Committee] [These words were substituted for the word 'Collector' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may appoint a person to perform it, and direct that the expense of performances shall be paid by the defaulting Panchayat within such period as the [Standing Committee] [These words were substituted for the word 'Collector' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may fix.
