Section 133(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(a)the monthly honoraria to the presiding authorities provided by sections 46, 69 and 84 [and the amount of sumptuary allowance placed at the disposal of the President under section 46A] [These words, figures and letter inserted by Maharashtra 6 of 1975, Section 41(a).];
