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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Maharashtra - Subsection

Section 100(1)(e) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(e)[ Subject to any general or special orders which may be made by the State Government in this behalf, every Zilla Parishad may give every year to any Panchayat Samiti within its jurisdiction a grant for carrying out or maintaining any works or development schemes, of such types as the Zilla Parishad may specify in this behalf, regard being had to the subjects enumerated in the Second Schedule.] [Sub-clause (e) was added by Maharashtra 21 of 1968, section 9.]