Section 103 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
103. Power of State Government to transfer works and development schemes.
- The State Government, with the consent of Zilla Parishad, may at any time transfer to such Zilla Parishad the execution of any works or development schemes promoting directly or indirectly the welfare of the residents of the District and it shall thereupon be lawful for such Zilla Parishad to undertake the execution of the work or development scheme so transferred:Provided that, in every such case, such funds as may be agreed upon shall be placed at the disposal of the Zilla Panshad by the State Government.
