Section 182 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
182. [ Purposive grants. [Section 182 was substituted by Maharashtra 15 of 1969 Section 9.]
- The State Government shall pay every year to a Zilla Parishad a grant for works and development schemes transferred to the Zilla Parishad under clause (b) of subsection (1) of section 100 on the terms and conditions specified in the order made in this behalf by the State Government; [and in respect of such works or development schemes vested in a Zilla Parishad under paragraph 2 of the Eleventh Schedule, as may be determined by the State Government; so however that the amount of the grant is equal to the expenditure which may be incurred in respect of such works or schemes.]Explanation.- For the purpose of this section, the method of calculating the amount of expenditure shall be such as may be determined by the State Government.]
