Section 137(2) in The Maharashtra Village Panchayats Act, 1959
(2)[ All or any of the powers given to the Zilla Parishad or Panchayat Samiti under sub-section (1) may be delegated by the Zilla Parishad to the President or any other officer of the Zilla Parishad or by the Panchayat Samiti to the Chairman or any other officer of the Panchayat Samiti.] [Sub-Section (2) was substituted by Maharashtra 5 of 1962.]
