Section 282(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)It shall be competent for a Zilla Parishad, a municipal corporation, a municipality, a cantonment authority or notified area committee, notwithstanding anything contained in any law for the time being in force constituting or establishing such Zilla Parishad, municipal corporation, municipality, cantonment authority or notified area committee, to propose to anyone or more than one such other local authority or authorities that a joint meeting of one or more of such local authority or authorities be held for discussing matters in relation to-(a)co-ordination of works and development schemes of any two or more such local authorities, or(b)work or measures to be undertaken on the basis of joint responsibility of any two or more such local authorities.
