Section 282(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Where any local authority has made a proposal for a joint meeting under sub-section (1) and the other local authority or authorities has or have not accepted the proposal, the Commissioner may pass such orders as he may deem fit requiring the concurrence of such other authority or authorities, not being the cantonment authority in the matter aforesaid, and such local authority or authorities shall comply with such orders.
