Section 134 in Maharashtra Housing and Area Development Act, 1976
134. Duties of Panchayat.
- Where the Board entrusts all or any of its powers or duties under clauses (b), (c), (d) and (e) of section 104 to a Panchayat, the Panchayat shall, subject to the superintendence, direction and control of the Board,-(a)undertake the works of maintenance and repairs in respect of any improvement works executed by the Board and handed over to the Panchayat for maintenance;(b)collect service charges in connection with the maintenance of improvement works handed over by the Board to the Panchayat;(c)recover compensation from the occupiers of Government lands falling within the jurisdiction of the Panchayat;(d)report to the Board forthwith any damage done to the improvement works; and(e)do all other things which the Board may from time to time require it to do. The rate of service to be recovered under clause (b) of this section shall be determined by the Board, and the rate of compensation to be recovered under clause (c) of this section shall be determined by the State Government.
