Section 230 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
230. Defective form not to invalidate notice or bill.
(1)No notice or bill shall be invalid for defects of form.(2)When any notice under this Chapter requires any act to be done and for which no time is fixed by this Act, the notice shall fix a reasonable time for doing the same.(3)In the event of non-compliance with the terms of notice, the Zilla Parishad or the Chief Executive Officer may take such action or such steps as may be necessary for the doing of the act thereby required to be done, all the expenses thereby incurred by the Zilla Panshad or the Chief Executive Officer shall be paid by the person or persons upon whom the notice was served, and shall be recoverable in the manner provided in section 233.
