Section 123(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The State Government may, subject to such conditions and restrictions as may be specified by that Government, by order in the Official Gazette entrust to any Zilla Parishad, or Panchayat Samiti or both, the execution or maintenance of such works or development schemes (whether within or without the District, and whether or not relating to any subject in the District list), as it may deem fit, and it shall be the duty of the Zilla Parishad or Panchayat Samiti, or as the case may be, both to execute or maintain works or development schemes accordingly.
