Section 181A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
181A. [ Grant of [* * *] [Section 181A was inserted by Maharashtra 15 of 1969, Section 8.] forests revenue to Zilla Parishads.
(1)The State Government shall, after the due appropriation made by law in this behalf make every year a grant to very Zilla Parishad of a sum equal to [seven per cent] [These words were substituted for the words 'five per cent', by Maharashtra 1 of 1993, Section 10(a).] of the average of the amounts of gross revenue realised from forest during the three financial years immediately proceeding [each quinquennium commencing on the 1st day of April 1972, within the limits of the District] [These words were substituted for 'any State Five-year Plan within the limits of the District' by Maharashtra 36 of 1972, Section 4(a)(2).];[Provided that, the grant so fixed shall not be altered during that period so as to be disadvantageous to the Zilla Parishad.] [This proviso was substituted by Maharashtra 36 of 1972 Section 4(a)(3).]Explanation.- The manner of computing the gross revenue from forests in the District for the purpose of this section shall be such as may be determined by the State Government.(2)The grant made under sub-section (1) shall be utilized by the Zilla Parishad for works and development schemes in the forest areas within the limits of the District in accordance with such directions as the State Government may, from time to time, issue in this behalf.] [The proviso was substituted for the original by Maharashtra 15 of 1974, Section 10(c)]
