Section 154(2) in The Maharashtra Village Panchayats Act, 1959
(2)[ In all matters connected with this Act, the State Government shall have and exercise the same authority and control over the Zilla Parishad and the Panchayat Samiti as it has and exercises over them under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961] [Section 154 was renumbered as sub-section (1) and sub-section (2) was inserted, by Maharashtra 36 of 1965, section 69(i).].
