Section 123(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)In the execution or maintenance of works or development schemes under this section, the Zilla Parishad or Panchayat Samiti or both shall, act as agent or agents of the State Government; and shall be paid by the State Government such sum (including any extra cost of administration incurred in executing works or schemes) as may be determined by the State Government.
