Section 185 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
185. Local cess matching grant.
- If in pursuance of the proposal of a Zilla Parishad or of a Panchayat Samiti, a cess on land revenue at a rate in excess of the minimum rate prescribed by this Act is levied by the State Government in the whole of the District or in a Block, the Zilla Parishad [or as the case may be, Panchayat Samiti] [ These words were inserted by Maharashtra 15 of 1974, Section 14(a).] shall be paid every year by the State Government a local cess matching grant which shall be a sum calculated in such proportion as may be prescribed by the State Government. [Where the grant is to be paid to a Panchayat Samiti, it shall be treated as a Block and paid to it through the Zilla Parishad.] [These words were added by Maharashtra 15 of 1974, Section 14(b)][* * * * *] [The words 'if the grant to be paid to the Panchayat Samiti, it shall be paid through the 'Zilla Parishad' were deleted by Maharashtra 35 of 1963, Section 63.]
