Section 62 in Maharashtra Jeevan Authority Act, 1976
62. Duty of local bodies to assist.
(1)All local bodies shall render such help and assistance and furnish such information to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and shall make available for the inspection and examination of (and if necessary, preparation of copies from) such records, maps, plans and other documents as [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may require to perform and discharge its duties and functions under this Act.(2)Without prejudice to the provisions of sub-section (1), every local body shall on demand make available to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] on payment of reasonable fees certified copies or extracts from assessment lists and other relevant documents in connection with assessment of annual value of premises and levy of taxes, fees and charges.(3)Without prejudice to other provisions of this Act and notwithstanding anything contained in any other law for the time being in force under which any local body is constituted, the State Government may give to any local body such directions as in its opinion may be necessary or expedient for enabling [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] to perform its duties and discharge its functions under this Act, and thereupon it shall be the duty of the local body to comply with such directions.
