Section 50(2) in The Maharashtra Village Panchayats Act, 1959
(2)A panchayat may, subject to the sanction of the State Government, from time to time, enter into an agreement with any other panchayat, or with any Municipal Corporation, Municipality [* * *] [The words 'district local board' were deleted by Maharashtra 5 of 1965] cantonment authority or committee appointed for a notified area, or with a combination of any such bodies, for the levy of octroi duty whereby the octroi duties, respectively, leviable by the bodies so contracting may be levied together instead of separately within the limits of the area subject to the control of the said bodies.
