Section 145(b) in Maharashtra Housing and Area Development Act, 1976
(b)to require a Panchayat to take into consideration-(i)any objection which appears to the Board to exist to the doing of anything which is about to be done, or is being done, by such Panchayat; or(ii)any information which the Board is able to furnish and which appears to the Board to necessitate the doing of a certain thing by the Panchayat, and to submit a written reply to the Board within a reasonable time stating its reasons for not desisting from doing or for not doing such things.
