Section 106(vi) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(vi)[subject to the instructions or directions, if any, given or issued under sub-section (1) of section 261, revise or modify] [This portion was substituted for the words 'revise or modify' by Maharashtra 35 of 1963, Section 45.] any decision taken by the Standing Committee, a Subjects Committee, presiding authority or officer of or under, or servant of, the Zilla Parishad,
