Section 144(3) in The Maharashtra Village Panchayats Act, 1959
(3)If at any time it appears to the State Government or any officer authorised by the State Government in this behalf, that a Panchayat has made default in the performance of [any duty under section 45] [These words and figures were substituted for the words, brackets and figures 'any duty specified in subsection (1) of section 45' by Maharashtra 36 of 1965, Section 62.] [or in the payment of any amount to the credit of the District Village Development Fund under sub-section (2A)] [These words were inserted by Maharashtra 38 of 1973, Section 8(2)(a).] and that the [Standing Committee] [These words were substituted for the word 'Collector' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] has failed or neglected to take action under sub-section (1) [or under sub-section (2A)] [This portion was inserted by Maharashtra 38 of 1973, Section 8(2)(b).], the State Government or the officer authorised, as the case may be, may take such action as could have been taken by the [Standing Committee] [These words were substituted for the word 'Collector' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] [under sub-sections (1), (2) and (2A)] [This portion was substituted for the words, brackets and figures 'under sub-sections (1) and (2)' by Maharashtra 38 of 1973, Section 8(2)(c).].
