Section 233 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
233. Expenses or costs how determined and recovered.
- If a dispute arises with respect to any expenses or costs which are by this Act, directed to be paid, the amount, and if necessary the apportionment of the same, shall, save where it is otherwise expressly provided in this Act, be ascertained and determined by the Zilla Parishad and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter XI.
