Section 207 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
207. Grounds of decision on claim to levy fees.
- In deciding whether to grant a certificate or not, the officer authorized under section 206 shall take into consideration any representations which may be made to him in writing or otherwise, against such right and also the following circumstances that is to say,-(a)whether the applicant is entitled by long usage to levy such fees;(b)whether he is entitled to levy them under the special sanction of the State Government or in accordance with the provisions of any law in force in the village to which these provisions apply.
