Section 141A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
141A. [ Recovery of sum due to Zilla Parishads as arrears of land revenue. [Section 141A was inserted by Maharashtra 43 of 1962, Section 20]
(1)Any sum payable to a Zilla Parishad under any agreement express or implied, may be recovered in the same manner as an arrears of land revenue.(2)If any question arises whether a sum is payable to the Zilla Parishad within the meaning of sub-section (1), it shall be referred to a Tribunal constituted by the State Government (consisting of one or more persons not connected with the Zilla Parishad or any authority subordinate to it or with the person by whom the sum is alleged to be payable) which shall, after making such inquiry as it may deem fit and after giving to the person by whom the sum is alleged to be payable, an opportunity of being heard, decide the question; and the decision of the Tribunal thereon shall be final and shall not be called in question in any Court or before any other authority [except that an application for revision of such decision may be made to the High Court within sixty days from the date of such decision.](3)The procedure to be followed by the Tribunal in deciding questions referred to it under sub-section (2) shall be such as may be prescribed by the State Government.]
