Section 160(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Any such proposal shall be dealt with according to the procedure laid down in section 159 for the imposition of a new tax or fee; and the notification of the abolition or variation of a tax or fee under this section in the Official Gazette shall be conclusive proof that such abolition or variation has been made in accordance with the provisions of this Act.
