Section 139 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
139. Budget estimates and re-appropriations when to be approved.
- No budget estimate of a Zilla Parishad and no re-appropriation of a budget item shall be approved as aforesaid, unless provision is therein made for such Zilla Parishad having at its credit at the end of the financial year [a free revenue balance] [These words were substituted for the words 'a balance' by Maharashtra 21 of 1968, Section 13.] of not less than five thousand rupees, or such higher amount as the State Government may by general or special order specify in that behalf.
