Section 155(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(6)[ Where any increase in the rate is collected in pursuance of the resolution referred to in sub-section (1), forty per cent thereof shall be paid to the Zilla Parishad and the remaining sixty per cent shall be paid as grant to all the Panchayat Samitis in the District; and where any such increase in the rate is collected in pursuance of the resolution under sub section (2), forty per cent thereof shall be paid to the Zilla Parishad and the remaining sixty per cent shall be paid to the concerned Panchayat Samiti, for being utilised for the purpose specified in the respective resolution.] [Sub-section (6) was substituted by Maharashtra 1 of 1993, Section 8(4).]
