Section 72 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
72. [ Limits of powers of Committees and Council in respect of financial sanction. [Section 72 was substituted by Maharashtra 15 of 2012, Section 9 (w.e.f. 4-8-2012).]
- The powers of financial sanction of the Standing Committees and the Subjects Committees of different classes of municipal councils shall not exceed such limits as may prescribed:Provided that, the Standing Committee or the Council shall not sanction any project or scheme involving construction such as a road, bridge, building or water supply or drainage scheme costing over such amount as may be prescribed, unless prior technical sanction therefor is obtained from such officer of the State Engineering Service, as the State Government may designate, or where the Council has appointed a Municipal Engineer or a Water Works Engineer referred to in sub-section (2) of section 75 and such Engineer is recognized by the State Government in this behalf, unless prior technical approval therefor is obtained from such Engineer.]
