Section 77(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The Deputy Chairman of a Panchayat Samiti may enter on and inspect any immovable property in the Block occupied by the Zilla Parishad, or any institution in the Block under the control and management of the Zilla Parishad or the Panchayat Samiti or any work or development scheme in progress in the Block undertaken by the Zilla Parishad or the Panchayat Samiti or under its direction and shall send a report of such inspection to the Chairman of the Panchayat Samiti.
