Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 126] [Entire Act] State of Maharashtra - Subsection Section 126(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (2)The rules made for this purpose shall also prescribe the limits of nonrecurring expenditure upto which each such authority or officer may accord the sanction.
