Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 216] [Entire Act] State of Maharashtra - Subsection Section 216(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (1)A Zilla Parishad may construct or provide and maintain halting places and cart stands, and may levy rents and fees for the use of the same.
