Section 50(1) in The Maharashtra Village Panchayats Act, 1959
(1)A panchayat may, from time to time, concur with any other panchayat or with any Municipal Corporation Municiplity, [Zilla Parishad, Panchayat Samiti] [These words were substituted for the words 'district local board' by Maharashtra 5 of 1965, section 286 tenth schedule .] cantonment authority or committee appointed for a notified area or with more than one such Panchayat Samiti, Municipal Corporation, Municipality, [Zilla Parishad, Panchayat Samiti] [These words were substituted for the words 'district local board' by Maharashtra 5 of 1965, section 286 tenth schedule .] authority or committee,-(a)in appointing out of their respective bodies a joint committee for any purpose in which they are jointly interested and in appointing a Chairman of such committee;(b)in delegating to any such committee power to frame terms binding on each such body as to the construction and future maintenances 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.
