Section 308(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)On receipt of such report from the Collector and the Council's statement referred to in sub-section (3), if any, the Director may [within a period of six months, from the receipt of such report or within such period beyond six months as may, on the request of the Director, be extended by the State Government] [These words were inserted by Maharashtra 18 of 1993, Section 29(b).] rescind the order or may revise or modify or confirm the order or direct that the order shall continue to be in force with or without modifications:Provided that, the Director shall take into account the statement of a Council, if received, before such an order is made by him.
