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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Maharashtra - Subsection

Section 100(1)(B) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(B)When the State Government undertakes a piped water supply scheme, the net capital cost of which is rupees one lakh or more, in pursuance of a resolution passed by a Zilla Parishad requesting the State Government to arrange for execution of such scheme and undertaking to take over the scheme within a specified period, it shall be the duty of the Zilla Parishad to take over such scheme for operation and maintenance within the specified period. Where any such scheme was completed, but was not taken over by the Zilla Parishad before the date of commencement of the Maharashtra Zilla Parishad and Panchayat Samitis and Bombay Village Panchayats (Amendment) Act, 1981, the Zilla Parishad shall take it over within thirty days from the said date, which shall be the period specified for such scheme, and where any scheme is completed after the said date the Zilla Panshad shall take it over within such period as may be specified by the State Government.]