Section 283 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
283. Utilisation of portion of revenue paid to municipalities, etc.
- The sum paid by the State Government to a municipal corporation, municipality, cantonment authority or notified area committee under sub-section (2) of section 150 [* * * * *] [The words, brackets and figures 'or sub-section (2) of section 153' were deleted by Maharashtra 15 of 1974, Section 18.] Shan he expended by the municipal corporation, municipality, cantonment authority or notified area committee, as the case may be, only for such purposes as are described in section 100 or for the remuneration of officers and servants whom it entertains for any of the said purposes; and a portion thereof equal to not less than one-third of the revenue referred to in sub-section (2) of section 150 [* * * * * *] [The words, brackets and figures 'or sub-section (2) of section 153' were deleted by Maharashtra 15 of 1974, Section 18.] shall be expended by it for matters falling in the sphere of education as enumerated in the District list.
