Section 142A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
142A. [ Power of Accountant General to check accounts of Parishads and Samitis. [Section 142A was inserted by Maharashtra 15 of 1969, Section 3.]
- The accounts of any Zilla Parishad or Panchayat Samiti may be checked at any time by the Accountant General, Maharashtra State, in accordance with such directions as the State Government may give from to time in such manner as may be determined by the Accountant General.]
