Section 107 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
107. Duties of Zilla Parishad during [scarcity] [This word was substituted for words 'famine' by Maharashtra 11 of 1976, Section 3, Second Schedule.], etc.
- Where the State Government during any year has declared any area as [a scarcity area] [These words were substituted for the words 'a famine-stricken area or an area of actute scarcity' by Maharashtra 35 of 1963, Section 46.] and has granted suspension or remission of land revenue according to the scale prescribed by the State Government in this behalf under the relevant Code or where distress is caused by floods or other natural calamities in any area, it shall be the duty of the Zilla Parishad having jurisdiction over the area, if so directed by the State Government, to undertake relief operations in such area either by the grant of gratuitous relief in the form of doles of money or through expenditure on such public works or such preventive or remedial measures as may be specified by the State Government in the direction.
