Section 109(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

(a)shall-

(i)be a charge of works and development schemes relating thereto,

(ii)ensure that the estimates of works and development schemes are prepared and sanctioned and supervise their execution,

(iii)supervise the expenditure of provisions made in the budget,

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