Section 62(2) in The Maharashtra Village Panchayats Act, 1959
(2)The [Panchayat Samiti] [These words were substituted for the words 'panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] shall within two months from the date of the receipt of such statement, either approve the same or direct that the proposed expenditure on any of the duties [falling under section 45] [These words were substituted for the words 'specified in section 45' by Maharashtra 36 of 1965, Section 34(3).] shall be increased or decreased:Provided that the [Panchayat Samiti] [These words were substituted for the words 'panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.], shall not have power [either to disapprove the statement or] [These words were inserted by Maharashtra 34 of 1970, Section 13(a).] to direct that the total proposed expenditure shall exceed the estimated income of the panchayat for the following [financial year] [These words were substituted for the word 'year' by Maharashtra36 of 1965, Section 34(1).] and the opening balance in the fund:[Provided further that, if a Panchayat Samiti fails either to approve such statement or to direct that the expenditure on any of the duties falling under section 45 be increased or decreased, within two months from the date of receipt of such statement, the statement shall be deemed to have been duly approved by the Panchayat Samiti.] [This proviso was added by Maharashtra 34 of 1970, Section 13(b).]
