Section 46B in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
46B. [ Power to vary ceiling on sumptuary allowance. [Section 46B was inserted by Maharashtra 46 of 1994, Section 3.]
- Notwithstanding anything contained in section 46-A, or any rules made thereunder, the State Government may, by order made in this behalf, from time to time, vary the ceiling on sumptuary allowance payable per annum to the President],
