Section 136(9) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(9)The Chief Executive Officer shall, on or before such date and in such form as may be prescribed, prepare an abstract of the statement of the accounts approved by the Zilla Parishad under sub-section (4) or deemed to have been approved under sub-section (6), and publish the same together with the statement of accounts of all the Panchayat Samitis in the District forwarded by the Block Development Officer under sub-section (8), before such date, and in such form, and in such manner, as may be prescribed by the State Government].
