Section 143(1) in The Maharashtra Village Panchayats Act, 1959
(1)In case of emergency the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may provide for the execution of any work or the doing of any act which a Panchayat is empowered to execute or do, and the immediate execution or doing whereof is in [its] [This word was substituted for the word 'his', by Man 5 of 1962.] opinion necessary for the health of safety of the public and may direct that the expense of executing the works or doing the act shall be forthwith paid by the Panchayat.
