Section 186(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The State Government may, having regard to the progress of developmental activities of each of the Zilla Parishads, give to each Zilla Parishad a grant to such extent and of such amount determined under sub-section (2), as would in its opinion act as an incentive to speedier development.
