Section 149(1) in Maharashtra Housing and Area Development Act, 1976
(1)In cases of emergency, the Board may provide for the execution of any work or the doing of any act which a Panchayat is empowered to execute or do, and the immediate execution or doing whereof is, in its opinion, necessary for the health or safety of the public, and may direct that the expense of executing the work or doing the act shall be forthwith paid by the Panchayat:Provided that, the Board may direct the Panchayat to pay the amount of actual expenses or an amount not exceeding 10 per cent of the annual income of the Panchayat for the year immediately preceding, whichever is less.
