Section 101(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Notwithstanding anything contained in section 100, it shall be the primary responsibility of a Panchayat Samiti so far as the funds at its disposal will allow, to make reasonable provision within the Block with respect to all or any of the subject enumerated in the Second Schedule as amended from time to time under subsection (2).
