Section 84(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[Each Chairman may be provided without payment of rent the use of furnished residential accommodation or subject to such rules as the State Government may make in this behalf, such house rent allowance in lieu thereof as may be deemed suitable by the Zilla Parishad] [This portion was deemed always to have been substituted for the portion beginning with the words 'Each Chairman' and ending with the words 'by the Zilla Parishad' by Maharashtra 8 of 1966, Section 7.], and shall be entitled to such travelling and other allowances as may be prescribed by the State Government. [***] [The portion beginning with the words 'The Vice-President shall be' and ending with words 'elected as Vice-President' was deleted by Maharashtra 10 of 1985 Section 5(b).]
