Section 69D(4) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(4)Any direction issued by the Tribunal under sub-section (2) shall be communicated to the concerned parties, in writing and shall be complied with by the University or, as the case may be, the management, within the period specified in the direction, which shall not be less than two months from the date of its receipt by the University or, as the case may be, the management.
