Section 155 in The Maharashtra Village Panchayats Act, 1959
155. State Government may call for proceedings.
- The State Government may call for and examine the record of proceedings of [Zilla Parishad Panchayat Samiti or Standing Committee as the case may be] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] or of any officer [* * * * *] [The brackets and words '(except any proceedings of the District' or the Sessions Court in Judicial proceedings in revision or reference from the proceedings of Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 28.] for the purpose of satisfying as to the legality or propriety of any order passed and may revise or modify the order as it shall deem just.
