Section 143(3) in The Maharashtra Village Panchayats Act, 1959
(3)The [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] shall forthwith report to the Commissioner every case in which [its] [This word was substituted for the words 'he' and 'it' respectively, by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] powers under sub-section (1).
