Section 131(1) in The Maharashtra Village Panchayats Act, 1959
(1)Subject to the provisions of this section, every panchayat shall, after a due appropriation made by law in this behalf, be entitled to receive every year [commencing on the 1st day of April 1927] [These words, figures and letters were inserted by Maharashtra 13 of 1975, Section 21(a).] a grant from the State Government of a sum equal to [* *] [The words 'thirty per cent of' were deleted by Maharashtra 38 of 1973, Section 20.] a average of the amounts of the ordinary land revenue (including not-agricultural assessment) realized during each quinquennium commencing on the 1st day of April, 1964 from lands within the limits of the village panchayats.
