Section 47 in The Maharashtra Village Panchayats Act, 1959
47. Powers of State Government to transfer execution of other works.
- The State Government with the consent of the panchayat may at any time transfer to such panchayat the execution of any work promoting directly or indirectly the welfare of the villagers and it shall thereupon be lawful for such panchayat to undertake the execution of such work:Provided that in every such case the funds necessary for such execution shall be placed at the disposal of the panchayat by the State Government.
