Section 142(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 forward] [These words were substituted for the words 'forthwith submit', by Maharashtra 5 of 1962.] to the Commissioner a report of every case occurring under this section, and the Commissioner may revise or modify any order made therein and make in respect thereof any other order which the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] could have made.
