Section 102 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
102. Power of Zilla Parishad to construct other works and manage other institution [and to give technical guidance to other local authority] [These words were added by Maharashtra 35 of 1963, Section 44(ii).].
- [(1)] [Section 102A was renumbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 35 of 1963, Section 44(ii).] It shall be lawful for a Zilla Parishad to undertake, upon such terms and conditions as may be agreed upon, the construction, maintenance or repair of any work or the management of any institution on behalf of the Central or State Government, or any other local authority, or any Court of Wards.(2)[ A Zilla Parishad may give technical guidance or assistance in relation to any work or schme of any other local authority upon such terms and conditions as may be agreed upon between the Zilla Parishad and that local authority, and for that purpose require any of its officers or servants to inspect any such work or scheme.] [Section 102A was renumbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 35 of 1963, Section 44(ii).]
