Section 124 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
124. Execution of works and development schemes of Zilla Parishad through Panchayat Samiti.
(1)Notwithstanding anything contained in the foregoing provisions of this Act but subject to rules prescribed by the State Government in this behalf, any works or development schemes which a Zilla Parishad decides to execute or maintain shall be executed or maintained through the agency or a Panchayat Samiti within the District.(2)Notwithstanding anything contained in the Bombay Village Panchayats Act, 1958, or in this Act, any works or development schemes which a Zilla Parishad or Panchayat Samiti decides to execute or maintain, may, and those which the State Government prescribes shall, be executed or maintained through the agency of a Panchayat within the District.(3)Where any work or development scheme is executed or maintained through the agency of a Panchayat Samiti or Panchayat, as the case may be, there shall be paid by the Zilla Parishad to the Panchayat Samiti and by the Panchayat Samiti to the Panchayat, such sums (including any extra cost of administration incurred in executing works or schemes) as may be determined by the Zilla Parishad or as the case may be, the Panchayat Samiti.
