Section 100(8) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(8)A Zilla Parishad may incur expenditure outside the District [on any work of development scheme transferred to it under this Act, within the revenue district of which the District forms part] [These words were substituted for the portion beginning with 'on any matter in relation to' and ending with 'of the District' by Maharashtra 35 of 1963, Section 43.],
