Section 54(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)[ If the execution or maintenance of any work or any development scheme is transferred or entrusted by State Government to any Zilla Parishad by or under this Act, for the execution of which no provision exists in that behalf in the budget estimates of the Zilla Parishad, the President may, notwithstanding anything contained in this Act, direct the execution or maintenance of such scheme or work and may also direct that the expense in this behalf shall be paid from the district fund.] [Sub-section (3) was inserted by Maharashtra 34 of 1966, Section 3(1).]
