Section 124(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Notwithstanding anything contained in the Bombay Village Panchayats Act, 1958, or in this Act, any works or development schemes which a Zilla Parishad or Panchayat Samiti decides to execute or maintain, may, and those which the State Government prescribes shall, be executed or maintained through the agency of a Panchayat within the District.
