Section 110 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
110. Joint Committees of two or more Zilla Parishads.
(1)A Zilla Parishad may, from time to time, concur with any other Zilla Parishad or with any municipal corporation, municipality, cantonment authority or notified area committee-(a)in appointing out of their respective bodies, a joint committee for any purposes in which they are jointly interested and in appointing Chairman of such Committee; and(b)in delegating to any such Committee power to frame terms binding on each such body as to the construction and future maintenance of any joint work and any power which might be exercised by either or any of such bodies; and(c)in framing and modifying rules for regulating the proceedings of any such Committee and the conduct of correspondence, relating to the purpose for which the Committee is appointed.(2)A Zilla Parishad may, from time to time, enter into an agreement, with any other Zilla Parishad or with a municipal corporation, municipality, cantonment authority or notified area committee or with a combination of any such bodies, for the levy of tax falling under entry 56, in list II in the Seventh Schedule to the Constitution of India whereby the tax leviable by the bodies so contracting may be levied together instead of separately within the limits of the area subject to the control of the said bodies.(3)Where a Zilla Parishad has requested the concurrence of any other local authority under the provisions of sub-section (1) or (2) in respect of any matter and such other local authority has refused to concur, the Commissioner may pass such orders as he may deem fit requiring the concurrence of such other local authority (not being a cantonment authority) in the matter aforesaid and such other local authority shall comply with such orders.(4)If any difference of opinion arises between local bodies acting under this section the decision thereupon of the State Government, or of such officer as it appoints in this behalf, shall be final:Provided that, where one of the local bodies is a cantonment authority, the decision of the State Government or of the officer, shall be subject to the concurrence of the Central Government.
