Section 45(6B) in The Maharashtra Village Panchayats Act, 1959
(6B)[ A panchayat established for village (being a village comprising either a group of revenue villages or hamlets or wadis or any area called by an other designation forming a revenue village or forming part of a revenue village) shall execute works and development schemes in such village so however that in each such revenue village, hamlet, wadi or area or part thereof, the village fund is spent so far as may be practicable on the works and development schemes in proportion to the population of such revenue village or hamlet, wadi or area.] [Sub-section (6B) was substituted by Maharashtra 13 of 1975, Section 14(2).]
