Section 54(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)[ The President shall report] [This was substituted for words 'Provided that he shall report', by Maharashtra 34 of 1966, Section 3(2).] forthwith the action taken under this section, and the full reasons therefor, to the Zilla Parishad, the Standing Committee and the appropriate Subjects Committee at their next meetings and the Zilla Parishad, or the Committee may amend or annul the direction made by the President.
