Section 135 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
135. Accounts to be kept in form prescribed by State Government.
- Accounts of receipts and expenditure of every Zilla Parishad or Panchayat Samiti shall be kept in such form as the State Government may, from time to time, by rules made in this behalf, prescribe; and shall be balanced annually on the last day of every financial or revenue year, as the State Government may prescribe.
