Section 90(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)[ It shall be competent for the State Government to deduct, -(a)from the grants made under sub-section (2); or(b)from any sum representing the grant-in-aid or the share of the Council in the net proceeds of the taxes, duties, tolls and fees levied by the State and distributed and allocated, as determined by the State Government, on the recommendations of the Finance Commission;any amount which is due to the State Government or to any Government Corporation, Government company or any other statutory authority constituted by the Government of Maharashtra:Provided that before making such deduction, the council's say in the matter shall be considered by the Government.] [Sub-section (3) was added by Maharashtra 41 of 1994, Section 147.]
