Section 132A in The Maharashtra Village Panchayats Act, 1959
132A. [ Equalisation grant. [Section 132A was substituted by Maharashtra 13 of 1975, section 21.]
- Where the amount of grant of land revenue payable to a panchayat under subsection (1) of section 131 is found to be less than the amount arrived at on the basis of one rupee per capita of the population of village, then the panchayat shall be entitled to an equalization grant equal to the difference between the amount arrived at on per capita basis and the amount payable to the panchayat under sub-section (1) of section 131; and such grant shall be made by the State Government.][* * * * * *] [The Explanation was deleted by Maharashtra 13 of 1975, Section 22.]
