Section 274(2)(xxii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(xxii)[ under section 136, prescribing the form and dates of preparation, scrutiny and approval of the statement of accounts of the Zilla Parishads and Panchayat Samitis and the form, manner and date of publication of extracts of accounts;] [Clause (xxii) was substituted for the original by Maharashtra 6 of 1975, Section 46(7).]