Section 85 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
85. Joint Committees of local bodies.
(1)A Council may, from time to time, concur with any other local authority, -(a)in appointing out of their respective bodies, a joint committee for any purpose in which they are jointly interested and in appointing a Chairman of such Committee; and(b)in delegating to any such Committee power to frame terms binding on each such body as the construction and future maintenance of any joint work and any power which might be exercised by either or any of such bodies; and(c)in framing and modifying regulations for regulating the proceedings of any such Committee and the conduct of correspondence relating to the purpose for which the Committee is appointed.(2)A Council may, from time to time, enter into an agreement with any other local authority for the levy of any tax falling under entry [* * *] [The figures and words '52 or were deleted by Maharashtra 31 of 1999, Section 3.] 59 in List II in the Seventh Schedule to the Constitution of India, whereby the tax leviable by the bodies so contracting may be levied together instead of separately within the limits of the area subject to the control of the said bodies.(3)Where a Council has requested the concurrence of any other local authority under the provisions of sub-section (1) in respect of any matter and such other local authority has refused to concur, the State Government may pass such order as it may deem fit, requiring the concurrence of such other local authority, not being a cantonment authority, in the matter aforesaid; and such other local authority shall comply with such order.(4)If any difference of opinion arises between bodies having joined or entered into an agreement for any purpose under this section, the decision thereupon of the State Government or of such officer as it may designate in this behalf shall be final:Provided that, if one of the bodies concerned is a cantonment authority any such decision shall be subject to the concurrence of the Central Government.(5)For the purposes of this section the expression "local authority" includes a Cantonment Board.
