Section 37(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)Within thirty days from the date of the receipt of such order, the Committee may, if it thinks fit make representation to the State Government, in writing indicating therein, why the order of the State Government should be rescinded, revised or modified. If no such representation is received by the State Government within the prescribed time, it shall presume that the Committee has no objection if the order of the Government is confirmed :Provided that, the State Government shall before making such order take into consideration the representation of the Committee, if received before such an order is made.
