Section 133(1) in Maharashtra Housing and Area Development Act, 1976
(1)If, in the opinion of the Board Panchayat exceeds or abuses its powers or is incompetent to perform, or makes persistent default in the performance of the duties imposed on it or functions entrusted to it, by or under this Chapter or fails to obey an order made by the Board, the Board, may, with the approval of the Authority, after giving the Panchayat an opportunity of rendering an explanation, by order in the Official Gazette-(i)dissolve such Panchayat, or(ii)supersede such Panchayat for the period specified in the order.
