Section 155(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[] [Sub-section (2) to (6) were substituted for the original sub-sections (2) and (3) by Maharashtra 35 of 1963, section 60(2).] A Panchayat Samiti may, at a special meeting called for the purpose, pass a resolution to the effect that in the whole of the Block, the rate of cess on land revenue leviable in respect of lands situated therein may be increased to the extent specified in the resolution; so however that such increase does not exceed the limit specified in section 144, 151 or as the case may be, 152 and forward that resolution to the Zilla Parishad for its consideration; and Zilla Parishad shall, within three months of the date of its receipt, forward the resolution with its views thereon to the [concerned Divisional Commissioner.] [These words were substituted for the words 'State Government' by Maharashtra 29 2003, Section 6(b).]
