Section 62(1) in The Maharashtra Village Panchayats Act, 1959
(1)a panchayat shall determine annually and shall submit to the [Panchayat Samiti] [These words were substituted for the words 'panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] on or before such date and in such form as may be prescribed, a statement of,-(a)the opening balance in the fund and estimated income for the panchayatfor the following [financial year] [These words were substituted for the word 'year' by Maharashtra 36 of 1965, Section 34(1).];(b)the expenditure proposed on establishment and discharge of its duties under [* * * *] [The words, brackets and figure 'sub-section (1) of' were deleted by Maharashtra 36 of 1965. Section 34(2).] section 45;(c)the amount to be contributed to the District Village Development Fund established under section 133.
