Section 261A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
261A. [ Power of State Government to recover expenditure from grants, etc., for operating piped water supply scheme, where default is made by Zilla Parishad in taking over the scheme. [Section 261A was inserted by Maharashtra 56 of 1981, Section 5.]
- Where, in the opinion of the State Government, a Zilla Parishad has committed a default in taking over a piped water supply scheme within the specified period as required by clause (c-al) of sub-section (1) of section 100, the State Government may, without prejudice to any other action which it may take under this Chapter or other provisions of this Act, make arrangements for the operation and maintenance of such scheme, through its own agencies, and recover the expenditure incurred therefore by making necessary adjustment against any grants or other moneys due and payable to the Zilla Parishads under any statute or otherwise.]
