Section 131 in The Maharashtra Village Panchayats Act, 1959
131. [ [Grant of sum equal to average of amounts of land revenue realized during each quinquennium commencing on 1st April 1964.] [Section 131 was substituted for the original by Maharashtra 34 of 1970, section 20.].]
(1)Subject to the provisions of this section, every panchayat shall, after a due appropriation made by law in this behalf, be entitled to receive every year [commencing on the 1st day of April 1927] [These words, figures and letters were inserted by Maharashtra 13 of 1975, Section 21(a).] a grant from the State Government of a sum equal to [* *] [The words 'thirty per cent of' were deleted by Maharashtra 38 of 1973, Section 20.] a average of the amounts of the ordinary land revenue (including not-agricultural assessment) realized during each quinquennium commencing on the 1st day of April, 1964 from lands within the limits of the village panchayats.(2)[ Where a panchayat has been established for any wadi or any area called by any other designation and such wadi or area forms part of a revenue village, the payment of grant of land revenue shall be in the same proportion as the population of such wadi or area bears to the population of the entire revenue village.] [Sub-section (2) was deemed to have been substituted from 1st April 1972 for sub-section (2) to (6), by Maharashtra 38 of 1973, Section 6(2).][* * * * *] [The Explanation was deleted by Maharashtra 13 of 1975, Section 21(b).]
