Section 142(2) in The Maharashtra Village Panchayats Act, 1959
(2)When the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] makes an order under sub-section (1), [it] [This word was substituted for the 'he' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] shall forthwith send to the Panchayat affected thereby a copy of the order, with a statement of the reasons therefor.
