Section 49 in Maharashtra Jeevan Authority Act, 1976
49. Prohibition of construction of private street or building over sewer without permission.
- No person shall, without the permission of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.], construct any private street, building or other structure on any sewer of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
