Section 141(1) in Maharashtra Housing and Area Development Act, 1976
(1)For every Panchayat there shall be a fund, which shall be called the Panchayat fund.(a)The following shall be paid or deposited into the Panchayat Fund, namely :-(b)the proceeds of service charges collected under clause (b) of section 134;(c)the proceeds of compensation collected under clause (c) of section 134;(d)the proceeds of any taxes, fees or charges due to a local authority collected under section 135;(d)all sums received from the Board on behalf of the Authority;(e)all sums received by the Panchayat from other sources by way of grant, gift and contribution or otherwise.
