Section 141(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)When provision is made in the budget estimate of any Zilla Parishad for granting loans for any specified purposes, loans out of such sum may be granted by such authorities of the Zilla Parishad to such extent, and in respect of such subjects as may be prescribed by the State GovernmentProvided that, notwithstanding anything contained in section 100, no Zilla Parishad shall be entitled to grant loans In respect of matters falling in the sphere of "Agriculture" and "Irrigation" and in respect of any other matter as the State Government may by order direct.
