Section 75A(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)There shall be paid every year out of the municipal fund to the State Government such cost as the State Government may determine on account of [* * *] [The word 'pay' was deleted by Maharashtra 4 of 1974, Section 38(2)(a).] pension, leave and [allowances other than those drawn from the municipal fund under sub-section (5)] [These words were substituted for the words 'other allowances' Maharashtra 4 of 1974, Section 38(2)(b).] of the officers belonging to any of municipal services constituted under this section and all the expenses incurred by the State Government for administering the municipal service or services constituted under this section. If any municipal Council fails to pay such cost and expenses [or the salaries and allowances of such officers] [These words were inserted by 4 of 1974, Section 38(2)(c).] within the period prescribed in this behalf, then the provisions of sub-section (3) of Section 312 shall apply to the payment of such cost and expenses [or the salaries and allowances of such officers] [These words were inserted by 4 of 1974, Section 38(2)(c).] as they apply in relation to the payment of the expense and remuneration not paid under that section.]
