Section 110(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)A Zilla Parishad may, from time to time, concur with any other Zilla Parishad or with any municipal corporation, municipality, cantonment authority or notified area committee-(a)in appointing out of their respective bodies, a joint committee for any purposes in which they are jointly interested and in appointing Chairman of such Committee; and(b)in delegating to any such Committee power to frame terms binding on each such body as to the construction and future maintenance of any joint work and any power which might be exercised by either or any of such bodies; and(c)in framing and modifying rules for regulating the proceedings of any such Committee and the conduct of correspondence, relating to the purpose for which the Committee is appointed.
