Section 97(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(iii)to make contributions towards the construction, establishment or maintenance of institutions referred to in clause (t) of sub-section (3) of section 49, subject to the conditions that the total of such contributions in any financial year shall not exceed two per cent of the general revenues (excluding Government grants) of the Council for the previous financial year:
