Section 123(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)Notwithstanding anything contained in sub-section (1), the State Government may, by order withdraw the execution or maintenance of any work or development scheme entrusted to Zilla Parishad or Panchayat Samiti under that sub-section with effect from such date as may be specified in the order.
