Section 130 in The Maharashtra Village Panchayats Act, 1959
130. Collector's power to direct irrecoverable sums to be written off.
- The Collector may direct-(a)[ * * * * *] [The words and figures 'any sum certified by a Nyaya panchayat and recoverable by him under sections 114, 115 and 117 and' were deleted by Maharashtra 13 of 1975, Section 20.][any sum recoverable by him on an application by the Panchayat Samiti] [These words were substituted for the words 'any sum certified by a panchayat and recoverable by him' by Maharashtra 26 of 1963, Section 3, Second Schedule.] under sub-section (8) of section 129;(b)any arrears of a tax fee or any other sum due to a panchayat and recoverable through a Mamlatdar, Tahsildar, Naib-Tahsildar or Mahalkari under subsection (7) of section 129;(bb)[ any sum forming part of the village fund which has been stolen or misappropriated and any person prosecuted in that behalf has been duly acquitted;] [This clause was inserted by Maharashtra 34 of 1970, Section 19(1).](c)any other sum due to a panchayat whether under this Act or otherwise to be written off, if in the opinion of the Collector such sum or arrears are irrecoverable:Provided that, no sum exceeding rupees five hundred shall be written off under [clause (bb) or clause (c)] [These words were substituted for the words 'clause (c)' by Maharashtra 34 of 1970, Section 19(2).], except with the previous sanction of the Commissioner.[* * * * * * * * *] [The second proviso was deleted by Maharashtra 36 of 1965, Section 53.]
