Section 69(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[The Chairman may be provided without payment of rent the use of furnished residential accommodation or subject to such rules as the State Government may make in this behalf, such house rent allowance in lieu thereof as may be deemed suitable by the Zilla Parishad] [This portion was deemed always to have been substituted for the portion beginning with 'the Chairman' and ending with 'the Zilla Parishad' by Maharashtra 8 of 1966, Section 4.], and the Chairman and the Deputy Chairman may be given such travelling and other allowances as may be prescribed by the State Government.
