Section 141(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Such authorities of a Zilla Parishad as may be prescribed by the State Government may, out of the amounts provided for in the budget estimates of the Zilla Parishad incur expenditure of recurring or non-recurring nature of contingencies in respect of such subjects, and to such extent, as may be prescribed by the State Government.
