Section 45(4) in The Maharashtra Village Panchayats Act, 1959
(4)A panchayat may by resolution passed at its meeting and supported by two-thirds of the whole number of its members make provision for any public reception, ceremony or entertainment within the village or may make contribution towards an annual gathering or such other gathering of panchayats in the district or the State:[Provided that, no panchayat shall incur expenditure on any such reception, ceremony, entertainment or gathering exceeding such amount as the State Government may, from time to time, by notification in the Official Gazette, determine and that, different amounts may be determined for different class or category or panchayats, with reference to their annual income.] [This proviso was substituted by Maharashtra 31 of 1994, Section 2.]
