Section 132 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
132. District fund where to be expended.
- [Expenditure including any grant] [These words were deemed always to have been substituted for the word 'Expenditure' by Maharashtra 8 of 1966, section 9] by a Zilla Parishad out of the district fund shall, save as otherwise provided by this Act, be made within the area subject to its authority only; but may with the sanction of the Commissioner, be made outside that area for any of the purposes of this Act, but for the purpose of maintaining its property outside that area [or for providing residential accommodation or house rent allowance in lieu thereof to the presiding authorities under sub-section (2) of section 46, sub-section (2) of Section 69, or as the case may be, sub-section (2) of section 84 [or for holding outside such area] [These words were Inserted by Maharashtra 21 of 1968, Section 11.] [but within the revenue district] [These words were substituted for the words 'but within the District' by Maharashtra 6 of 1975, Section 40.] conferences, receptions, ceremonies, exhibitions or social and cultural events,] no such sanction shall be necessary.
