Section 275(i) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(i)under section 92, prescribing the powers to be exercised and duties to be discharged by, and the subjects enumerated in the District List to be allotted to, the Standing Committee and Subjects Committees [and prescribing the procedure to be followed at joint meetings] [These words were added by Maharashtra 43 of 1962, Section 25.];
