Section 137(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Every Panchayat Samiti shall prepare annually, on or before such date and in such form as the State Government may from time to time by rules made in this behalf prescribe a budget estimate of the income and expenditure of the Panchayat Samiti for the' next financial year relating to the works and development schemes to be undertaken or continued or executed from block grants.
