Section 158(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)Every Zilla Parishad shall, out of the amount [* * * *] [ These words 'of grant-in-aid' were deleted by Maharashtra 29 of 2003, Section 8(b).] received by it under sub-section (3), contribute to the village fund of each panchayat within its jurisdiction an amount approximately equal to fifty per cent of the amount received by the Zilla Parishad in respect of the properties situated within the jurisdiction of such panchayat in accordance with the rules made in this behalf by the State Government.[Provided that, the Pune Zilla Parishad shall, in accordance with the rules made by the State Government in this behalf, out of the amounts received by it, within the jurisdiction of the Pune Metropolitan Region Development Authority, under sub-section (3),-(i)contribute an amount equal to twenty-five per cent. to the village fund of each Panchayat situated within the jurisdiction of the Pune Metropolitan Region Development Authority, and(ii)transfer an amount equal to twenty-five per cent. to the Pune Metropolitan Region Development Authority.]
