Section 153 in Maharashtra Housing and Area Development Act, 1976
153. Powers of inspection
- The Authority may, by general or special order, authorise any person,-(a)to inspect any drain, latrine, urinal, cesspool, pipe, sewer or channel in or on any building or land in a slum improvement area and in his discretion, to cause the ground to be opened for the purpose of preventing or removing any nuisance arising from the drain, latrine, urinal, cesspool, pipe, sewer or channel, as the case may be;(b)to examine works under construction in a slum improvement area, to take levels or to remove, test, examine, replace or read any metre.After such inspection and taking necessary action for preventing or removing the nuisance, if any, the ground and other works which are opened shall be filled in, reinstated or made good, as the case may be.
