Section 2(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)"Block grant" means a grant given by the State Government to a Panchayat Samiti under section 188 [and includes any sum paid as grant] [These words and figures were added by Maharashtra 35 of 1963, Section 2.] under [sections 100 and 155] [These words and figures were substituted for 'section 155' by Maharashtra 21 of 1968,Section 2(a).]; [or any sum paid as block grant under any law for the time being in force] [These words were added by Maharashtra 34 of 1970, Section 28.];
