Section 102(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[ A Zilla Parishad may give technical guidance or assistance in relation to any work or schme of any other local authority upon such terms and conditions as may be agreed upon between the Zilla Parishad and that local authority, and for that purpose require any of its officers or servants to inspect any such work or scheme.] [Section 102A was renumbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 35 of 1963, Section 44(ii).]
