Section 46A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
46A. [ Sumptuary allowance to President. [Section 46A was inserted by Maharashtra 6 of 1975, Section 9]
- Subject to any rules made by the State Government in this behalf, there shall be placed at the disposal of the President, such sum not exceeding [six thousand rupees] per annum as the Zilla Parishad may decide, as sumptuary allowance.]
