Section 158(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)[ The Joint District Registrar and the Collector of Stamps of a District shall, pay to the Zilla Parishad an amount, equal to the extra duty realised under sub-section (1) in respect of the properties situated within the jurisdiction of the Zilla Parishad, after deducting such proportion thereof as cost of collection, as the State Government may specify in the order made in this behalf.] [Sub-section (3) was substituted by Maharashtra 29 of 2003, Section 8(a).]
