Section 110(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)Where a Zilla Parishad has requested the concurrence of any other local authority under the provisions of sub-section (1) or (2) in respect of any matter and such other local authority has refused to concur, the Commissioner may pass such orders as he may deem fit requiring the concurrence of such other local authority (not being a cantonment authority) in the matter aforesaid and such other local authority shall comply with such orders.
