Section 62(3) in The Maharashtra Village Panchayats Act, 1959
(3)A panchayat shall contribute every [financial year] [These words were substituted for the word 'year' by Maharashtra 36 of 1965, Section 34(1).] to the [District Village Development Fund] [These words were substituted by Maharashtra 38 of 1973, Section 5.] constituted under section 133 such percentage of its income from all sources (including contributions from the State Government) [but not including any sums received from the State Government, Zilla Panshad or Panchayat Samiti by way of grant or loans for any specific work] [These words were inserted by Maharashtra 36 of 1965, Section 34(4).] not exceeding 10 per cent thereof as may be prescribed.
