Section 134(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Payment of any sum in excess of [one thousand rupees] [These words were substituted for the words 'two hundred rupees', by Maharashtra 21 of 1968, Section 12(b).] shall be made by means of a cheque or letter of credit signed as aforesaid, and not in any other way.
