Section 45(2B) in The Maharashtra Village Panchayats Act, 1959
(2B)A panchayat may, by resolution [and subject to the prescribed limits, give grant-in-aid to any institution (whether situated within or outside the village but not outside the limits of the revenue taluka within which the panchayat functions) in respect of matters falling entries 17, 18, 19, 20, 22 and 23 of that Schedule provided that the institution serves the needs of the village, and to any person in respect of matters falling in entry 23 of the said Schedule;] [This portion was substituted for the portion beginning with 'give grant-in-aid' and ending with 'Schedule I' by Maharashtra 13 of 1975, Section 14(1)(a).] or contribute to any fund sponsored by the Government for the purpose referred to in entry 75 of that Schedule. If any doubts arises [whether or not the institution serves the needs of the village, or] [These words were inserted by Maharashtra 13 of 1975, Section 14(1)(b)] whether or not the fund is sponsored by the Government, the question shall be decided by the Collector, and his decision shall be final:Provided that, such grant-in-aid shall not be paid out of any grant made to the panchayat by the State Government or Zilla Parishad or Panchayat Samiti.]
