Section 181A(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The grant made under sub-section (1) shall be utilized by the Zilla Parishad for works and development schemes in the forest areas within the limits of the District in accordance with such directions as the State Government may, from time to time, issue in this behalf.] [The proviso was substituted for the original by Maharashtra 15 of 1974, Section 10(c)]
