Section 264 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
264. Commissioner to inspect office of Zilla Parishad.
- [The Commissioner or any person (not below the rank of a Collector, in the case of a Zilla Parishad; and of a Deputy Collector, in the case of Panchayat Samiti) authorised by him in writing in this behalf may] [These words and brackets were substituted for the words 'The Commissioner may' by Maharashtra 35 of 1963, Section 69] enter office of any Zilla Parishad or Panchayat Samiti, and inspect any records, register or other document, kept therein; and the Zilla Parishad or Panchayat Samiti, as the case may be, shall comply with the inspection notes, if any, made by the Commissioner.
