Section 153(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)[The local cess] [These words were substituted for 'Subject to the provisions of sub-section (2), the local cess' by Maharashtra 15 of 1974, Section 8(1).] leviable in respect of land under sections 144, 151 or 152 [shall, subject to the provisions of sub-sections (5) and (6) of section 155, be] [These words, brackets, figures, were substituted for the words 'snail be paid' by Maharashtra 35 of 1963, Section 59.] [paid by the Collector] [These words were substituted for the words 'paid by the State Government' by Maharashtra 29 of 2003, Section 5.] to the Zilla Parishad within the jurisdiction of which lands are situated, after deducting such proportion thereof as cost of collection, as the State Government may prescribe by rules.
