Section 174 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
174. Fees and cost chargeable.
- Fees for-(a)every notice issued under sub section (3) of section 166.(b)every distress made under section 171, and(c)the costs of maintaining any livestock seized under the said section 171, shall be chargeable at the rates respectively specified in this behalf in the rules of the Zilla Parishad and shall be included in the costs of recovery to be levied under section 167.
