Section 181A(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The State Government shall, after the due appropriation made by law in this behalf make every year a grant to very Zilla Parishad of a sum equal to [seven per cent] [These words were substituted for the words 'five per cent', by Maharashtra 1 of 1993, Section 10(a).] of the average of the amounts of gross revenue realised from forest during the three financial years immediately proceeding [each quinquennium commencing on the 1st day of April 1972, within the limits of the District] [These words were substituted for 'any State Five-year Plan within the limits of the District' by Maharashtra 36 of 1972, Section 4(a)(2).];[Provided that, the grant so fixed shall not be altered during that period so as to be disadvantageous to the Zilla Parishad.] [This proviso was substituted by Maharashtra 36 of 1972 Section 4(a)(3).]Explanation.- The manner of computing the gross revenue from forests in the District for the purpose of this section shall be such as may be determined by the State Government.
