Section 46 in The Maharashtra Village Panchayats Act, 1959
46. [Power of Parishads and Samitis to transfer management of institution or execution or maintenance of work.] [This marginal note was substituted for the original by Maharashtra 36 of 1965 , Section 25(3).]
- [Without prejudice to the provisions of sub-section (2) and sub-section (3) of section 124 of the Maharashtra Zilla Paishads and Panchayat Samitis Act, 1961, a Zilla Parishad or Panchayat Samiti with the consent of a panchayat may, at any time, transfer to such panchayat the management of any institution or the execution or maintenance of any work, and it shall thereupon be lawful for such panchayat to undertake the management of such institution or the execution or maintenance of such work:] [This portion was substituted for the portion beginning with the words 'the Zilla Parishads or Panchayat Samiti and ending with the words 'execution of such work' by Maharashtra 36 of 1965, Section 25(1).]Provided that in every such case the funds necessary for such management, [execution or maintenance] [These words were substituted for the words 'or execution' by Maharashtra 36 of 1965, Section 25(2).] shall be placed at the disposal of the panchayat by the [Zilla Parishad of panchayat Samiti.] [These words were substituted for the words 'District Local Board' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.]
