73. Power to State Government to require increase in income.
- If in the opinion of the State Government, the income of a Panchayat, a Panchayat Samiti or a Zila Parishad falls below what is necessary for the proper discharge of its duties under this Act, the State Government may require the Panchayat, the Panchayat Samiti or the Zila Parishad to take steps within such period, not being less than six months, as may be specified in the requisition to increase in its increase income to such extent as the State Government considers necessary.
