Section 135 in The Maharashtra Village Panchayats Act, 1959
135. Duties of [Zilla Parishads and Panchayat Samitis] [These words were substituted for the words 'panchayat Mandal' by Maharashtra 36 of 1965, Section 56.].
- Subject to the provisions of this Act and the rules made thereunder it shall be the duty of the [Zilla Parishad and the Panchayat Samiti] [These words were substituted for the words 'panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] to,-(a)encourage the establishment and foster the development of panchayats in the [area for which they are established] [These words were substituted for the words 'district' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.];(b)supervise and control the administration of panchayat in the [area for which they are established] [These words were substituted for the words 'district' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.];(c)perform such other functions as are imposed by this Act, and as the State Government may from time to time prescribe.
