Section 12E in The Maharashtra Employment Guarantee Act, 1977
12E. Beneficiaries of private lands entitled to subsidies in certain circumstances. —
(1)When as a result of the works being taken up under the Scheme on a private land, the holder thereof is benefitted directly, then, notwithstanding the fact that under the provisions of any other law, or any executive orders, for the time being in force such holder shall be entitled to a subsidy in respect of such works at such rates as may be prescribed by the State Government.(2)The subsidy under sub-section (1) shall be paid from and out of the State Employment Guarantee Fund established under section 12.
