Section 58 in The Maharashtra Village Panchayats Act, 1959
58. Application of village fund.
- [(1) All property vested in the panchayat under this Act and all funds received by it in accordance with the provisions of this Act and all sums accruing to it under the provisions of any law for the time being in force shall be applied subject to the provisions and for the purposes of this Act and all such funds and sums shall be kept in such custody as may be prescribed.(2)[ Notwithstanding anything contained in sub-section (1), if any of the panchayat areas is falling partly in the Scheduled Area and partly in the non-Scheduled Area, the sale proceeds or royalty of the minor forest produce credited into the village fund under clause (fa) of sub-section (2) of section 57 shall be expended only for the development of the said area of panchayat falling in the said Scheduled Areas.] [This was renumbered as sub-section (1) by Maharashtra 46 of 1997, Section 5.]]
